Section 43(1) in Tamil Nadu Fisheries University Act, 2012
(1)Notwithstanding anything contained in the Tamil Nadu Veterinary and Animal Sciences University Act, 1989 or the statutes, regulations and orders made there under, on and from the appointed date.(a)the institutions specified in Part I of the Schedule, which immediately preceding such date were the constituent college and of the institutions of the Tamil Nadu Veterinary and Animal Sciences University; and(b)the institutions specified in Part II of the schedule, which immediately preceding such date were under the control of the Fisheries Department of the Governmentshall be transferred to, and maintained by, the University as the constituent colleges of, and the institutions of, the University.
