Section 42(1) in Tamil Nadu Agricultural University Act, 1971
(1)(a)As soon as may be, after the appointed day, the Government may, after consulting the Vice-Chancellor, direct by general or special order that such of the employees of the Government as are specified in such order shall stand allotted to serve in connection with the affairs of the University with effect from such data as may be specified in such order:Provided that no such order shall be issued in respect of any such employee without his consent for such allotment.(b)On and from the date specified in the order under clause (a), the persons specified in such order shall become employees of the University and shall cease to be employees of the Government.
