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[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

State of Tamilnadu - Subsection

Section 57(2)(a) in The Bharathiar University Act, 1981

(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: