52. Transfer of accumulations in provident fund, etc.
- The sums at the credit of the provident fund accounts of the employees referred to in sub-section (1) of section 51 as on the date to be specified in the order under clause (a) of the said sub-section (1) shall be transferred to the University and the liability in respect of the said provident fund, pension, gratuity and family benefit fund accounts of such employees shall be the liability of the University.[Chapter X-A] [Inserted by Part VI of the Tamil Nadu Act 35 of 2002.] Transfer of Certain Other Colleges, Employees and Funds
