Section 29(2) in Jawaharlal Nehru Architecture and Fine Arts University Act, 2008
(2)On and from the date of commencement of this Act,-(i)the control and management of the colleges specified in sub-section (1);(ii)all the properties, assets and liabilities and the rights and obligations of the Jawaharlal Nehru Technological University in relation thereto; and(iii)all obligations of the Government in relation to the said colleges;shall stand transferred to, vest in, or devolve upon the Architecture and Fine Arts University.
