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State of Tamilnadu - Section

Section 43 in Tamil Nadu Fisheries University Act, 2012

43. Transfer of certain colleges and institutions to University.

(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 Government
shall be transferred to, and maintained by, the University as the constituent colleges of, and the institutions of, the University.
(2)On and from the appointed date, the control and management of the colleges and institutions specified in sub-section (1) and all properties, assets and liabilities of the corresponding University and the Government, in relation thereto shall stand transferred to, and vest in, the University.
(3)The Government may, at any time, after the appointed date, transfer to the University, any of their lands for its use on such terms and conditions as they deem proper.
(4)The Government may, at any time after the appointed date, transfer to the University, the control and management of any of their colleges or government institutions on such terms and conditions as they deem proper.
(5)Notwithstanding anything contained in any other Act relating to the establishment of a University in the State or the statutes, ordinances, regulations and orders made thereunder, on and from the date to be specified by the Government, the colleges or institutions referred to in sub-section (4) shall be disaffiliated from the University to which they were affiliated on the date immediately preceding the specified date and shall be deemed to be colleges or institutions affiliated to the University and the provisions of this Act shall, as far as may be, apply accordingly.