Section 40B in Madurai-Kamaraj University Act, 1965
40B. [ Employees of Constituent colleges to be employees of Government. [Substituted by Tamil Nadu Universities Laws (Amendment)Amendment Act, 2002 (Tamil Nadu Act No. 45 of 2002).]
(1)Notwithstanding anything contained in Section 40-A-(a)every person, who immediately before the notified date was serving in connection with the affairs of a constituent college, shall continue to be an employee of the Government and the rules and orders governing such employee immediately before the notified date in respect of the following matters shall continue to be applicable to him:-(i)Disciplinary matters, estimate of vacancy, preparation of panel for promotion and promotion to different posts including posts of Joint Director of Collegiate Education and Director of Collegiate Education;(ii)Pay, drawl of pay and allowances and pay drawing officers;(iii)Age of retirement, terminal benefits including pension and General Provident Fund;(iv)Financing, budgeting and enforcing financial discipline;(b)rules and orders in force immediately before the notified date relating to the tuition fees, admission of students including communal reservation, schemes of scholarship to the students belonging to Backward Classes, Most Backward Classes, Scheduled Castes and Scheduled Tribes and higher education to women student shall continue to be applicable in respect of constituent colleges.(2)Subject to the provisions of sub-section (1), the University may, with the prior approval of the Government, make statutes providing for administrative and academic control over the persons referred to in sub-section (1).]
