Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 52C(2)] [Section 52C] [Entire Act]

State of Tamilnadu - Subsection

Section 52C(2)(a) in Alagappa University Act, 1985

(a)As soon as may be, after the notified date, the Government may, after consulting the Vice-Chancellors of the Alagappa University and the Madurai-Kamaraj University direct, by general or special order, that such of the employees of the Madurai-Kamaraj University as are specified in such order shall stand allotted to serve in connection with the affairs of the Alagappa University with effect on and from such date as may be specified in such order: