Section 58(2) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
(2)There shall be paid to [the Tamil Nadu Dr. M.G.R. Medical University, Chennai] [Substituted by section 5 of the Dr. M. G. R. Medical University, Tamil Nadu (Amendment) Act, 1991 (Tamil Nadu Act 9 of 1991) which was deemed to have come into force on the 10th December 1990.] out of the accumulations in the superannuation fund and other like funds, if any, of the University of Chennai such amounts as have been credited to the superannuation fund or other like funds, if any, on behalf of the persons referred to in sub-section (1) of section 57. The amount so paid shall form part of the superannuation fund or other like funds, if any, that may be established by [the Tamil Nadu Dr. M.G.R. Medical University, Chennai] [Substituted by section 5 of the Dr. M. G. R. Medical University, Tamil Nadu (Amendment) Act, 1991 (Tamil Nadu Act 9 of 1991) which was deemed to have come into force on the 10th December 1990.] for the benefit of its employees.
