Section 46(3) in Tamil Nadu Fisheries University Act, 2012
(3)There shall be paid to the University out of the accumulations in the superannuation fund and other like funds, if any, of the corresponding University or, as the case maybe, of the Government, such amounts as have been credited to the superannuation fund or other like funds, if any, on behalf of the employees referred to in sub-section (1) of section 45 and the employees specified in the order under sub section (2) of section 45. The amounts so paid shall form part of the superannuation fund or other like funds, if any, that may be established by the University for the benefit of its employees.
