Section 46A in The Bharathiar University Act, 1981
46A. Transfer of certain colleges to University.
(1)Notwithstanding anything contained in this Act or the statutes, regulations, ordinances and orders made thereunder, on and from the date of commencement of the Tamil Nadu Universities Laws (Amendment) Act, 2002 (hereafter in this Chapter referred to as the notified date), the colleges specified in the Schedule shall be transferred to and maintained by the Bharathiar University as the constituent colleges of that University.(2)[ On and from, the notified date, the control and Management of the constituent colleges shall stand transferred to the University, the Government may, at any time after the notified date, by order, transfer the properties of such constituent colleges to the University for its use, on such terms and conditions as may be specified in the order.] [Substituted by Tamil Nadu Act 45 of 2002.]
