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[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of Tamilnadu - Subsection

Section 42(1)(a) in Tamil Nadu Agricultural University Act, 1971

(a)As soon as may be, after the appointed day, the Government may, after consulting the Vice-Chancellor, direct by general or special order that such of the employees of the Government as are specified in such order shall stand allotted to serve in connection with the affairs of the University with effect from such data as may be specified in such order: