Section 58 in Manonmaniam Sundaranar University Act, 1990
58. Transfer to accumulations in provident fund and other like funds.
(1)The sums at the credit of the Provident fund accounts of the persons referred to in sub-section (1) of section 57 as on the notified date and of the persons referred to in sub-section (2) of that section as on the date specified in the order under clause (a) of the said sub-section (2) shall be transferred (sic) the Manonmaniam Sundaranar University and the liability in respect of the sa(sic) provident fund accounts shall be the liability of the Manonmaniam Sundaranar University.(2)There shall be paid to the Manonmaniam Sundaranar University out of the accumulations in the superannuation fund and other like funds, if any, of the Madurai-Kamaraj University such amounts as have been credited to the superannuation fund or other like funds, if any, on behalf of the persons referred to in sub-sections (1) and (2) of section 57. The amount so paid shall from part of the superannuation fund or other like funds, if any, that may be established by the Manonmaniam Sundaranar University for the benefit of its employees.
