Section 56 in Madurai-Kamaraj University Act, 1965
56. Payment of certain amount by the University of Madras.
(1)The University of Madras shall, out of its funds as on the notified date, pay to the [Madurai-Kamaraj University] [This expression was substituted for the expression 'Madurai University' by section 4 of the Madurai University (Amendment and Special Provisions) Act, 1978 (Tamil Nadu Act No. 38 of 1978) which was deemed to have come into force on the 22nd July 1978.] such amount as the Government may, in consultation with the University of Madras, specify.(2)The amount payable under sub-section (1) shall be in addition to the amounts payable by the University of Madras to the [Madurai-Kamaraj University] [This expression was substituted for the expression 'Madurai University' by section 4 of the Madurai University (Amendment and Special Provisions) Act, 1978 (Tamil Nadu Act No. 38 of 1978) which was deemed to have come into force on the 22nd July 1978.] under section 55.
