Section 57(2) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
(2)Every person referred to in sub-section (1) shall hold office under [the Tamil Nadu Dr. M.G.R. Medical University, Chennai] [This expression was substituted by section 5 of the Dr. M. G. R. Medical University, Tamil Nadu (Amendment) Act, 1991 (Tamil Nadu Act 9 of 1991) which was deemed to have come into force on the 10th December 1990.], upon such tenure, remuneration, terms and conditions and rights and privileges as to pension or gratuity, if any, and other matters which shall not be less favourable than those to which he would have been entitled to on the date specified in the order under clause (a) of sub-section (1), as if this Act had not been passed.
