Section 54(1) in Madurai-Kamaraj University Act, 1965
(1)Every person who, immediately before the notified date is serving in connection with the affairs of the University of Madras in the University Centre at Madurai, shall, as from the said date, become an employee of the [Madurai-Kamaraj University] [This expression was substituted for the expression 'Madurai University' by section 4 of the Madurai University (Amendment and Special Provisions) Act, 1978 (Tamil Nadu Act No. 38 of 1978) which was deemed to have come into force on the 22nd July 1978.] and shall cease to be an employee of the University of Madras.
