(1)(a)As soon as may be, after the date of publication of this Act in the Tamil Nadu Government Gazette, the Government may, after consulting the first Vice-Chancellor, direct by general or special order that such of the employees who, immediately before such date of publication, were serving in Dr. Alagappa Chettiar Teachers Training College, Karaikudi, the Alagappa College of Physical Education, Karaikudi and the post-graduate Departments of Tamil, Mathematics, Physics and Commerce in the Alagappa College Karaikudi, as are specified in such order shall stand allotted to serve in connection with the affairs of the University with effect from such date, as may be specified in such order:Provided that no such employee shall be eligible for allotment to any post in the University, unless he possesses the qualifications prescribed for such post:Provided further that no such order shall be issued in respect of any such employee without his consent for such allotment.(b)On and from the date specified in the order under clause (a), the persons specified in such order shall become employees of the University' and shall cease to be employees of Dr. Alagappa Chettiar Teachers Training College, Karaikudi, the Alagappa College of Physical Education, Karaikudi and the Post-graduate Departments of Tamil, Mathematics, Physics and Commerce in the Alagappa College, Karaikudi, as the case may be.
