Section 51(1)(a) in Alagappa University Act, 1985

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State of Tamilnadu - Subsection

Section 51(1)(a) in Alagappa University Act, 1985

(a)As soon as may be, after the date of publication of this Act in the Tamil Nadu Government Gazette, the Government may, after consulting the first Vice-Chancellor, direct by general or special order that such of the employees who, immediately before such date of publication, were serving in Dr. Alagappa Chettiar Teachers Training College, Karaikudi, the Alagappa College of Physical Education, Karaikudi and the post-graduate Departments of Tamil, Mathematics, Physics and Commerce in the Alagappa College Karaikudi, as are specified in such order shall stand allotted to serve in connection with the affairs of the University with effect from such date, as may be specified in such order:

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State of Tamilnadu - Subsection

Section 51(1)(a) in Alagappa University Act, 1985