Tamil Nadu Veterinary and Animal Sciences University (Amendment) Act, 2002*
| [Tamil Nadu Act No. 54 of 2002] | [26th November, 2002] |
An Act further to amend the Tamil Nadu Veterinary and Animal Sciences University Act, 1989
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-third Year of the Republic of India as follows:-
* Received the assent of the Governor on the 26th November, 2002 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Veterinary and Animal Sciences University (Amendment) Act, 2002.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 43.- In section 43 of the Tamil Nadu Veterinary and Animal Sciences University Act, 1989 (Tamil Nadu Act 42 of 1989) (hereinafter referred to as the principal Act),-
(1) after sub-section (1), the following sub-sections shall be inserted, namely:-
"(1-A) Notwithstanding anything contained in sub-section (1), every employee of the University other than those who are qualified in the field of Veterinary and Animal Sciences and Fisheries, who, immediately before the appointed day, was serving in the colleges and institutions of the Tamil Nadu Agricultural University specified in Part I of the Schedule shall, within one month from the date of commencement of the Tamil Nadu Veterinary and Animal Sciences University (Amendment) Act, 2002, exercise his option to serve in the University or for allotment from such date, whether prospectively or retrospectively, as may be specified by him, to the Tamil Nadu Agricultural University and the option once exercised shall be final:
Provided that any option exercised by any employee referred to in this sub-section, immediately before the date of commencement of the Tamil Nadu Veterinary and Animal Sciences University (Amendment) Act, 2002, shall be deemed to have been exercised by such employee under this sub-section.
(1-B) After expiry of the period of one month specified in sub-section (1-A), the Government may, by order, direct whether prospectively or retrospectively, that the employees of the University specified in such order shall stand allotted to serve in the Tamil Nadu Agricultural University, with effect on and from such date, at such remuneration and upon such rights and privileges as to pension, gratuity and other matters, as may be specified in such order.";
(2) after sub-section (4), the following sub-section shall be added, namely:-
"(4-A) The liability to pay pension and gratuity to the persons specified in the order under sub-section (1-B) shall be the liability of the Tamil Nadu Agricultural University.".
3. Amendment of section 44.- In section 44 of the principal Act,-
(1) after sub-section (1), the following sub-section shall be inserted, namely:-
"(1-A) The sums at the credit of the provident fund accounts of the persons specified in the order under sub-section (1-B) of section 43 as on the date specified in that order shall be transferred to the Tamil Nadu Agricultural University and the liability in respect of the said provident fund accounts shall be the liability of the Tamil Nadu Agricultural University.";
(2) after sub-section 12), the following sub-section shall be added namely:-
"(2-A) There shall be paid to the Tamil Nadu Agricultural University out of the accumulations in the superannuation fund and other like funds, if any of the University, or, as the case may be, of the Government, such amounts as have been credited to the superannuation fund or other like funds, if any, on behalf of the persons specified in the order under sub-section (1-B) of section 43. 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 Agricultural University for the benefit of its employees.".