Section 57 in Manonmaniam Sundaranar University Act, 1990
57. Transfer of service of certain employees of Madurai Kamaraj University to the University.
(1)Every person who, immediately before the notified date, is serving in connection with the affairs of the Madurai - Kamaraj University in the University Centre at Palayamkottai shall, as from the said date, become an employee of the Manonmaniam Sundaranar University and shall cease to be an employee of the Madurai-Kamaraj University.(2)(a)As soon as may be after the notified date, the Government may, after consulting the Vice-Chancellors of the Madurai-Kamaraj University and the Manonmaniam Sundaranar University, direct by general of 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 Manonmaniam Sundaranar University, with effect on and from such date as may be specified in such order:Provided that no such direction shall be issued in respect of any such person without his consent for such allotment.(b)With effect on and from the date specified in the order under clause (a), the person specified in such order shall become employees of the Manonmaniam Sundaranar University and shall cease to be employees of the Madurai Kamaraj University.(3)Every person referred to in sub-section (1) or sub-section (2) shall hold office under the Manonmaniam Sundaranar 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 notified date or the date specified in the order under sub-section (2), as the case may be, as if this Act had not been passed.(4)The liability to pay pension and gratuity to the persons referred to in sub-sections (1) and (2) shall be the liability of the Manonmaniam Sundaranar University.
