Section 54 in Madurai-Kamaraj University Act, 1965
54. Transfer of service of certain employees of the University of Madras to the [Madurai-Kamaraj University] [This expression was substituted for the expression 'Madurai University' by section 4 of the Madurai University (Amendment and Special Provisions) Act, 1978 (Tamil Nadu Act No. 38 of 1978) which was deemed to have come into force on the 22nd July 1978.].
(1)Every person who, immediately before the notified date is serving in connection with the affairs of the University of Madras in the University Centre at Madurai, shall, as from the said date, become an employee of the [Madurai-Kamaraj University] [This expression was substituted for the expression 'Madurai University' by section 4 of the Madurai University (Amendment and Special Provisions) Act, 1978 (Tamil Nadu Act No. 38 of 1978) which was deemed to have come into force on the 22nd July 1978.] and shall cease to be an employee of the University of Madras.(2)(a)As soon as may be, after the notified date, the Government may, after consulting the Vice-Chancellors of the University of Madras and the [Madurai-Kamaraj University] [This expression was substituted for the expression 'Madurai University' by section 4 of the Madurai University (Amendment and Special Provisions) Act, 1978 (Tamil Nadu Act No. 38 of 1978) which was deemed to have come into force on the 22nd July 1978.], direct by general or special order that such of the employees of the University of Madras as are specified in such order shall stand allotted to serve in connection with the affairs of the [Madurai-Kamaraj University] [This expression was substituted for the expression 'Madurai University' by section 4 of the Madurai University (Amendment and Special Provisions) Act, 1978 (Tamil Nadu Act No. 38 of 1978) which was deemed to have come into force on the 22nd July 1978.] with effect 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 shall become employees of the [Madurai-Kamaraj University] [This expression was substituted for the expression 'Madurai University' by section 4 of the Madurai University (Amendment and Special Provisions) Act, 1978 (Tamil Nadu Act No. 38 of 1978) which was deemed to have come into force on the 22nd July 1978.] and shall cease to be employees of the University of Madras.(3)Every person referred to in sub-section (1) or sub-section (2) shall hold office under the [Madurai-Kamaraj University] [This expression was substituted for the expression 'Madurai University' by section 4 of the Madurai University (Amendment and Special Provisions) Act, 1978 (Tamil Nadu Act No. 38 of 1978) which was deemed to have come into force on the 22nd July 1978.] by the same tenure, at the same remuneration and upon the same terms and conditions and with the same rights and privileges as to pension or gratuity, if any, and other matters as he would have held the same on the notified date or the date specified in the order under sub-section (2), as the case may be, if this Act had not been passed.(4)The liability to pay pension and gratuity to the persons referred to in sub-sections (1) and (2) shall be the liability of the [Madurai-Kamaraj University] [This expression was substituted for the expression 'Madurai University' by section 4 of the Madurai University (Amendment and Special Provisions) Act, 1978 (Tamil Nadu Act No. 38 of 1978) which was deemed to have come into force on the 22nd July 1978.].
