Section 39 in Tamil Nadu Agricultural University Act, 1971
39. Transfer of certain colleges and institutions to University.
(1)Notwithstanding anything contained in any other Act relating to the establishment of a University in the State or the statutes, ordinances, regulations and orders made thereunder, on and from the appointed day, the Agricultural College and Research Institute, Coimbatore and the Agricultural College, Madurai, shall be disaffiliated from the corresponding University to which they were affiliated on the date immediately preceding such day, transferred to, and maintained by, the University as its constituent colleges.(2)On and from the appointed day, the control and management of the colleges specified in sub-section (1) and all properties, assets and liabilities of the Government in relation thereto shall stand transferred to, and vest in, the University.(3)The Government may, at any time after the appointed day, transfer to the University the control and management of any of their colleges on such terms and conditions as they deem proper.(4)Notwithstanding anything contained in any other Act relating to the establishment of a University in the State or the statutes, ordinances, regulations and orders made thereunder, on and from the date to be notified by the Government, the colleges or institutions referred to in sub-section (3) shall be disaffiliated from the University to which they were affiliated on the date immediately preceding the notified date and shall be deemed to be colleges or institutions affiliated to the University and the provisions of this Act shall, as far as may be, apply accordingly.
