Section 54(2) in Madurai-Kamaraj University Act, 1965
(2)(a)As soon as may be, after the notified date, the Government may, after consulting the Vice-Chancellors of the University of Madras and 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.], direct by general or special order that such of the employees of the University of Madras as are specified in such order shall stand allotted to serve in connection with the affairs of 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.] with effect 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 from the date specified in the order under clause (a), the persons specified in such order shall become employees of 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.] and shall cease to be employees of the University of Madras.
