Section 8(1) in The Karnataka Veterinary, Animal and Fisheries Sciences University Act, 2004
(1)Notwithstanding anything contained in the Karnataka Universities of Agricultural Sciences Act, 1963, the colleges, research stations, veterinary hospitals and other institutions specified in the schedule, and the attached hostels and other buildings together with the articles of furniture, libraries, books, laboratory, stores, instruments, apparatus, appliances and equipments and all other property both movable and immovable owned and managed by the University of Agricultural Sciences, Dharwad and University of Agricultural Sciences, Bangalore and the State Government prior to the specified date shall along with all the properties, assets, liabilities and obligations stand transferred to, and vest in, the University.
