Section 69 in Tamil Nadu Dr. Ambedkar Law University Act, 1996
69. Deemed affiliation of existing law colleges and transfer of properties and employees.
(1)Notwithstanding anything contained in the [Chennai University Act] [Substituted by Tamil Nadu Dr. Ambedkar Law University (Amendment) Act, 1998 (Tamil Nadu Act 17 of 1998)] 1923, the Madurai-Kamaraj University Act 1965, the Bharathiar University Act, 1981, the Bharathidasan University Act, 1981 [the Manonma-niam Sundaranar University Act, 1990,] [Inserted by Tamil Nadu Dr. Ambedkar Law University (Amendment) Act, 1998 (Tamil Nadu Act 17 of 1998)] or the statutes, ordinances, regulations and order made thereunder on the from the date of commencement of this Act, the law colleges specified in the Schedule shall be disaffiliated from the University, to which they were affiliated on the date immediately proceeding the date of commencement of this Act and shall be deemed to be affiliated to the Tamil Nadu Dr. Ambedkar Law University on the date of commencement of this Act and the provisions of this Act shall apply accordingly:Provided that the deemed affiliated status of the Central Law College, Salem, shall be subject to the same terms and conditions under which it was affiliated to the University of [Chennai] [Substituted by Tamil Nadu Dr. Ambedkar Law University (Amendment) Act, 1998 (Tamil Nadu Act 17 of 1998)] Act 17 of 98.(2)On and from the date to be notified by the Government under clause (b) of sub-section (6) of section 68, all properties, whether movable or immovable, including lands, buildings, equipments, books and library and all rights of whatsoever kind owned by, or vested in, or held in trust by the said Universities in relation to the said department of the said Universities as well as liabilities, legally subsisting against that University in relation to the said department immediately before the said notified date, shall stand transferred to, and vest in, the Tamil Nadu Dr. Ambedkar Law University.(3)The Government may, at any time after the date of commencement of this Act, transfer to the Tamil Nadu Dr. Ambedkar Law University any of their lands for its use on such terms and conditions as they deem proper.(4)On and from the date to be notified by the Government under clause (b) of sub-section (6) of section 68, the Government may, after consulting the Vice-Chancellors of-the University of [Chennai] [Substituted by Tamil Nadu Dr. Ambedkar Law University (Amendment) Act, 1998 (Tamil Nadu Act 17 of 1998)] Act, Madurai-Kamaraj University, Bharathiar University and [Bharathidasan University and Manonmaniam Sundaranar University Act 1990] [Inserted by Tamil Nadu Dr. Ambedkar Law University (Amendment) Act, 1998 (Tamil Nadu Act 17 of 1998)] and the Tamil Nadu Dr. Ambedkar Law University direct by general or special order that such of the employees of the Department of the University of Chennai, Madurai-Kamaraj University, Bharathiar University and [Bharathidasan University and Manonmaniam Sundaranar University Act, 1990] [Inserted by Tamil Nadu Dr. Ambedkar Law University (Amendment) Act, 1998 (Tamil Nadu Act 17 of 1998)] referred to in clause (b) of sub-section (6) of section 68 as are specified in such order, shall stand allotted to, serve in connection with the affairs of the Tamil Nadu Dr. Ambedkar Law University with effect on and from such date as may be specified in such order:Provided that no such order shall be issued in respect of any such employee without his consent for such allotment.(5)With effect on and from the date specified in the order under sub-section (4), the persons specified in such order shall become employees of the Tamil Nadu Dr. Ambedkar Law University and shall cease to be employees of the University of [Chennai] [Substituted by Tamil Nadu Dr. Ambedkar Law University (Amendment) Act, 1998 (Tamil Nadu Act 17 of 1998)], Madurai-Kamaraj University, Bharathiar University, [Bharathidasan University and Manonmaniam Sundaranar University] [Inserted by Tamil Nadu Dr. Ambedkar Law University (Amendment) Act, 1998 (Tamil Nadu Act 17 of 1998)], as the case maybe.(6)Every person referred to in sub-clause (4) shall hold office in the Tamil Nadu Dr. Ambedkar Law University by the same tenure, at the same remuneration and upon the same terms and conditions and with the same rights and privileges as to pension or gratuity, if any, and other matters as he would have held the same on the date notified by the Government under clause (b) of sub-section (6) of section 68 or the date specified in the order under sub-section (4), as the case may be, as if this Act had not been passed.(7)The liability to pay pension and gratuity to the persons referred to in subsection (4) shall be the liability of the Tamil Nadu Dr. Ambedkar Law University.
