Section 57(2) in The Bharathiar University Act, 1981
(2)(a)As soon as may be, after the notified date, the Government may, after consulting the Vice-Chancellors of the University of Chennai and the Bharathiar University, direct by general or special order that such of the employees of the University of Chennai as are specified in such order shall stand allotted to serve in connection with the affairs of the Bharathiar University with effect on and from such date as may be specified in such order:Provided that no such direction shall be issued in respect of any such person without his consent for such allotment.(b)With effect from the date specified in the order under clause (a), the persons specified in such order become employees of the Bharathiar University and shall cease to be employees of the University of Chennai.
