Section 57 in The Bharathidasan University Act, 1981
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 Thiruchirapalli shall, as from the said date, become an employee of the Bharathidasan 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-Chancellor 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 affairs of the Bharathidasan 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 Bharathidasan University and shall and 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 Bharathidasan 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 subsection (2), as the case may be, as if this Act had not been passed.(4)The liability to pay pension and gratuity to the persons referred to in subsections (1) and (2) shall be the liability of the Bharathidasan University.
