Section 57(3) in The Bharathiar University Act, 1981
(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.
