49. Transfer of certain colleges and institutions to the University.
(1)Notwithstanding anything contained in the Madurai-Kamaraj University Act, 1965 (Tamil Nadu Act 33 of 1965) relating to the establishment of the Madurai-Kamaraj University or the Statutes, ordinances, regulations and orders made thereunder, on and from the date of publication of this Act in the Tamil Nadu Government Gazette, Dr. Alagappa Chettiar Teachers Training College, Karaikudi, the Alagappa College of Physical Education, Karaikudi and the institutions specified in the Schedule shall be disaffiliated from the Madurai-Kamaraj University to which they were affiliated on the date immediately preceding such date. The institutions specified in the Schedule shall form constituent colleges of the University and the provisions of this Act shall apply accordingly.Explanation. - For removal of doubts, it is hereby declared that the Alagappa College, Karaikudi (excluding the institutions specified in the Schedule) and the Government Engineering College, Karaikudi shall continue to be affiliated to the Madurai-Kamaraj University.(2)On and from the date of publication of this Act in the Tamil Nadu Government Gazette, the control and management of Dr. Alagappa Chettiar Teachers Training College, Karaikudi, the Alagappa College of Physical Education, Karaikudi and the institutions specified in the Schedule, and of all properties, assets and liabilities in relation thereto shall stand transferred to, and vest in, the University.(3)The Government may, at any time after the date of publication of this Act in the Tamil Nadu Government Gazette, transfer to the University any of their lands for its use on such terms and conditions as they deem proper.(4)The Government may, at any time after the date of publication of this Act in the Tamil Nadu Government Gazette, transfer to the University the control and management of any of their colleges and institutions situated within the University area on such terms and conditions as they deem proper.(5)Notwithstanding anything contained in any other law relating to the establishment of a University in the State or the statutes, ordinances, regulations and orders made thereunder, on and from the date to be specified by the Government, the colleges or institutions referred to in sub-section (4) shall be disaffiliated from the University to which they were affiliated on the date immediately preceding such specified date and shall be transferred to, and maintained by, the University as its constituent colleges or institutions and the provisions of this Act shall apply accordingly.
