Section 57(3) in Manonmaniam Sundaranar University Act, 1990
(3)Every person referred to in sub-section (1) or sub-section (2) shall hold office under the Manonmaniam Sundaranar 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 or gratuity if any, and other matters as he would have held the same on the notified date or the date specified in the order under sub-section (2), as the case may be, as if this Act had not been passed.
