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State of West Bengal - Section

Section 47 in The Bidhan Chandra Krishi (Viswavidyalaya) Act, 1974.

47. Division of assets. -

(1)The State Government may, by notification in the Official Gazette, transfer such assets and liabilities including lands, buildings, books, equipments, laboratories, etc., belonging to the Kalyani University, as may be considered necessary, for the proper functioning of the Bidhan Chandra Krishi [Viswavidyalaya] [The word within square brackets substituted for the words 'Viswa Vidyalaya' throughout this Act by W. B. Act 31 of 1981.] keeping in view the overall interests of both the Universities.
(2)Pending the establishment of the principal seat of the University at Haringhata and the construction of administrative buildings, laboratories, students' hostels, staff quarters and other essential buildings, the Bidhan Chandra Krishi [Viswavidyalaya] [The word within square brackets substituted for the words 'Viswa Vidyalaya' throughout this Act by W. B. Act 31 of 1981.] shall function at Kalyani and the State Government shall make necessary interim arrangements by dividing the present campus of the Kalyani University and allocating the lands, buildings, libraries, farms, equipments, etc., to the Bidhan Chandra Krishi [Viswavidyalaya] [The word within square brackets substituted for the words 'Viswa Vidyalaya' throughout this Act by W. B. Act 31 of 1981.].
(3)The Agricultural Faculty building at Kalyani and such of the hostels, research farms and lands belonging to the Kalyani University as may be decided by the State Government, shall be transferred permanently to the Bidhan Chandra Krishi [Viswavidyalaya] [The word within square brackets substituted for the words 'Viswa Vidyalaya' throughout this Act by W. B. Act 31 of 1981] and shall be used by the University for its purposes.
(4)All buildings, lands, research farms and other properties belonging to the Kalyani University and located within the Haringhata police-station or within village Mohonpur or Gayeshpur, in the district of Nadia, shall, with effect from the appointed day, stand transferred to the Bidhan Chandra Krishi [Viswavidyalaya] [The word within square brackets substituted for the words 'Viswa Vidyalaya' throughout this Act by W. B. Act 31 of 1981.].