Section 45(3) in Tamil Nadu Fisheries University Act, 2012
(3)Every person referred to in sub-sections (1) and (2) shall hold office under the University by the same tenure, at the same remuneration and upon the same rights and privileges as to pension or gratuity, if any, and other matters as he would have held the same on the appointed day or the date specified in the order under clause (a) of sub-section (2), as the case may be, as if this Act has not been passed.
