57. Transfer of service of certain employees of the University of Chennai to the University.
(1)Every person who immediately before the notified date is serving in connection with the affairs of the University of Chennai in the University Centre at Coimbatore shall, as from the said date, become an employee of the Bharathiar University and shall cease to be an employee of the University of Chennai.(2)(a)As soon as may be, after the notified date, the Government may, after consulting the Vice-Chancellors of the University of Chennai and the Bharathiar University, direct by general or special order that such of the employees of the University of Chennai as are specified in such order shall stand allotted to serve in connection with the affairs of the Bharathiar University with effect on and from such date as may be specified in such order:Provided that no such direction shall be issued in respect of any such person without his consent for such allotment.(b)With effect from the date specified in the order under clause (a), the persons specified in such order become employees of the Bharathiar University and shall cease to be employees of the University of Chennai.(3)Every person referred to in sub-section (1) or sub-section (2) shall hold office under the Bharathiar University by the same tenure, at the same remuneration and upon the same terms and conditions and with the same rights and privileges as to pension gratuity, if any, and other matters as he would have held the same on the notified date or the dates specified in the order under sub-section (2), as the case may be, as if this Act had not been passed.(4)The liability to pay and pension gratuity to the persons referred to in sub sections (1) and (2) shall be the liability of the Bharathiar University.
