Section 70(2) in Tamil Nadu Dr. Ambedkar Law University Act, 1996
(2)There shall be paid to the Tamil Nadu Dr. Ambedkar Law University out of the accumulation in the superannuation fund and other like funds, if any, of the University of [Chennai] [Inserted by Tamil Nadu Dr. Ambedkar Law University (Amendment) Act, 1998 (Tamil Nadu Act 17 of 1998)], the Madurai-Kamaraj University, the Bharathiar University, the [Bharathidasan University and the Manonmaniam Sundaranar University] [Substituted by Tamil Nadu Dr. Ambedkar Law University (Amendment) Act, 1998 (Tamil Nadu Act 17 of 1998)] such amount as have been credited to the superannuation fund or other like funds, if any, on behalf of the persons referred to in sub-section (4) of section 69. The amount so paid shall form part of the superannuation fund or other like funds, if any, that may be established by the Tamil Nadu Dr. Ambedkar Law University for the benefit of its employees.
