Section 69(4) in Tamil Nadu Dr. Ambedkar Law University Act, 1996
(4)On and from the date to be notified by the Government under clause (b) of sub-section (6) of section 68, the Government may, after consulting the Vice-Chancellors of-the University of [Chennai] [Substituted by Tamil Nadu Dr. Ambedkar Law University (Amendment) Act, 1998 (Tamil Nadu Act 17 of 1998)] Act, Madurai-Kamaraj University, Bharathiar University and [Bharathidasan University and Manonmaniam Sundaranar University Act 1990] [Inserted by Tamil Nadu Dr. Ambedkar Law University (Amendment) Act, 1998 (Tamil Nadu Act 17 of 1998)] and the Tamil Nadu Dr. Ambedkar Law University direct by general or special order that such of the employees of the Department of the University of Chennai, Madurai-Kamaraj University, Bharathiar University and [Bharathidasan University and Manonmaniam Sundaranar University Act, 1990] [Inserted by Tamil Nadu Dr. Ambedkar Law University (Amendment) Act, 1998 (Tamil Nadu Act 17 of 1998)] referred to in clause (b) of sub-section (6) of section 68 as are specified in such order, shall stand allotted to, serve in connection with the affairs of the Tamil Nadu Dr. Ambedkar Law University with effect on and from such date 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.
