Section 46 in Tamil Nadu Fisheries University Act, 2012
46. Transfer of accumulations in provident fund and other like funds.
(1)The sums at the credit of the provident fund accounts of the employees referred to in sub-section (1) of section 45 as on the appointed date shall be transferred to the University and the liability in respect of the said provident fund accounts shall be the liability of the University.(2)The sums at the credit of the provident fund accounts of the employees specified in the order under sub-section (2) of section 45 as on the date specified in that order shall be transferred to the University and the liability in respect of the said provident fund accounts shall be the liability of the University.(3)There shall be paid to the University out of the accumulations in the superannuation fund and other like funds, if any, of the corresponding University or, as the case maybe, of the Government, such amounts as have been credited to the superannuation fund or other like funds, if any, on behalf of the employees referred to in sub-section (1) of section 45 and the employees specified in the order under sub section (2) of section 45. The amounts so paid shall form part of the superannuation fund or other like funds, if any, that may be established by the University for the benefit of its employees.
