Section 57 in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
57. Transfer of certain employees of the University of Chennai to the Tamil Nadu Dr. M.G.R. Medical University, Chennai.
(1)(a)As soon as may be, after the notified date, the Government may after, consulting the Vice-Chancellor of the University of Chennai and [the Tamil Nadu Dr. M.G.&. Medical University, Chennai] [This expression was substituted by section 5 of the Dr. M. G. R. Medical University, Tamil Nadu (Amendment) Act, 1991 (Tamil Nadu Act 9 of 1991) which was deemed to have come into force on the 10th December 1990.] direct, by general or special order, that such of the employees of the University of Chennai, as are serving in the Post-Graduate institute of Basic Medical Sciences, Taramani, Chennai, shall stand allotted to serve in connection with the affairs of [the Tamil Nadu Dr. M. G. R. Medical University, Chennai] [Substituted by section 5 of the Dr. M. G. R. Medical University, Tamil Nadu (Amendment) Act, 1991 (Tamil Nadu Act 9 of 1991) which was deemed to have come into force on the 10th December 1990], with effect on and from such date as may be specified in such order:Provided that no such direction shall be issued in respect of any person without his consent for such allotment.(b)With effect on and from the date specified in the order under clause (a), the persons specified in such order shall become employees of [the Tamil Nadu Dr. M. G. R. Medical University, Chennai] [This expression was substituted by section 5 of the Dr. M. G. R. Medical University, Tamil Nadu (Amendment) Act, 1991 (Tamil Nadu Act 9 of 1991) which was deemed to have come into force on the 10th December 1990.] and shall cease to be employees of the University of Chennai.(2)Every person referred to in sub-section (1) shall hold office under [the Tamil Nadu Dr. M.G.R. Medical University, Chennai] [This expression was substituted by section 5 of the Dr. M. G. R. Medical University, Tamil Nadu (Amendment) Act, 1991 (Tamil Nadu Act 9 of 1991) which was deemed to have come into force on the 10th December 1990.], upon such tenure, remuneration, terms and conditions and rights and privileges as to pension or gratuity, if any, and other matters which shall not be less favourable than those to which he would have been entitled to on the date specified in the order under clause (a) of sub-section (1), as if this Act had not been passed.(3)The liability to pay pension and gratuity to the persons referred in subsection (1) shall be the liability of [the Tamil Nadu Dr. M.G.R. Medical University, Chennai] [This expression was substituted by section 5 of the Dr. M. G. R. Medical University, Tamil Nadu (Amendment) Act, 1991 (Tamil Nadu Act 9 of 1991) which was deemed to have come into force on the 10th December 1990.].
