Section 46B in The Bharathiar University Act, 1981
46B. Employees of constituent colleges to be employees of Government.
(1)Notwithstanding anything contained in section 46(A)-(a)every person, who immediately before the notified date was serving in connection with the affairs of the constituent colleges shall continue to be an employee of the Government and the rules and orders governing such employee immediately before the notified date in respect of the following matters shall continue to be applicable to him-(i)Disciplinary matters, estimate of vacancy, preparation of panel for promotion and promotion to different posts including Joint Director of Collegiate Education and Director of Collegiate Education;(ii)Pay, drawal of pay and allowances and drawing officers;(iii)Age of retirement, terminal benefits including Pension and General Provident Fund;(iv)Financing and budgeting and enforcing financial discipline, (b) rules and orders in force immediately before the notifies dale relating to the tuition fees, admission of students of including Communal reservation, Schemes of Scholarships to the students belonging to Backward classes, Most Backward Classes, Schedule Castes and Schedule Tribes and Higher Education to women students shall continue to be applicable in respect of constituent colleges.(2)Subject to the provisions of sub-section (1), the University may with the prior approval of the Government, make statutes providing for administrative and academic control over the persons referred to in sub-section (i).
