Section 58(2)(a) in Periyar University Act, 1997

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State of Tamilnadu - Subsection

Section 58(2)(a) in Periyar University Act, 1997

(a)As soon as may be, after the notified date, the Government may, after consulting the Vice-Chancellors of the Chennai University and the Periyar University, direct by general or special order that such of the employees of the Chennai University as are specified in such order shall stand allotted to serve in connection with the affairs of the Periyar University, with on and from such date as may be specified in such order:

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State of Tamilnadu - Subsection

Section 58(2)(a) in Periyar University Act, 1997