Section 5(xxxvii) in Tamil Nadu Dr. Ambedkar Law University Act, 1996
(xxxvii)to constitute for the benefit of the academic, technical, administrative and other staff, in such manner and subject to such conditions as may be prescribed by the regulations, such as pensions, insurance, provident fund and gratuity as it may deem fit and to make such grants as it may deem fit for the benefit of any employee of the University and to aid in the establishment and support of the associations, institutions funds, trusts and conveyances calculated to benefit the staff and the students of the University;
