Section 54(3) in Madurai-Kamaraj University Act, 1965
(3)Every person referred to in sub-section (1) or sub-section (2) shall hold office under the [Madurai-Kamaraj University] [This expression was substituted for the expression 'Madurai University' by section 4 of the Madurai University (Amendment and Special Provisions) Act, 1978 (Tamil Nadu Act No. 38 of 1978) which was deemed to have come into force on the 22nd July 1978.] 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, if this Act had not been passed.
