Section 52 in The Anna University of Technology, Madurai Act, 2010
52. Transfer of certain colleges to the University.
(1)Notwithstanding anything contained in the Anna University of Technology, Tiruchirappalli Act, 2006 (Tamil Nadu Act 41 of 2006) or the Anna University of Technology, Tirunelveli Act, 2007 or the statutes, ordinances, regulations and orders made thereunder, on and from the appointed day, the colleges in the University area shall be disaffiliated from the Anna University of Technology, Tiruchirappalli or the Anna University of Technology, Tirunelveli to which they are affiliated on the date immediately preceding such day and shall be deemed to be affiliated to the Anna University of Technology, Madurai. ,(2)The Government may, at any time after the appointed day, transfer to the University any of their lands for its use on such terms and conditions as they deem proper.(3)The Government may, at any time after the appointed day, transfer to the University the control and management of any of their colleges and institutions situated within the University area on such terms and conditions as they deem proper.(4)Notwithstanding anything contained in any other law relating to the establishment of a University in the State or the statutes, ordinances, regulations and order 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 affiliated to the University.
