Section 40 in Madurai-Kamaraj University Act, 1965
40. Transfer of Government institutions to the University.
- The Government may at any time after the notified date transfer to the University the control and management of any of their institutions situate within the University area on such terms and conditions as they may deem proper.[Chapter-VIII-A] [Inserted by Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act No. 35 of 2002).] Transfer of Certain Colleges, [ **] [Omitted by Tamil Nadu Universities Laws (Amendment)Amendment Act, 2002 (Tamil Nadu Act No. 45 of 2002).]
