Section 5 in Shri Krishna Ayush University Kurukshetra Act, 2016
5. Transfer of Shri Krishna Government Ayurvedic College to University.
(1)Shri Krishna Government Ayurvedic College Kurukshetra with effect from the commencement of this Act, shall stand transferred to the University.(2)The control and management of all properties and assets pertaining thereto which were in existence at the time of the said transfer, together with any accretions and accessories thereto, shall stand transferred from Government and vest in the University.(3)All properties and assets which were in existence at the time of the said transfer together with any accretions and accessories thereto, pertaining to Shri Krishna Government Ayurvedic College Kurukshetra except land and building belonging to State Drug Pharmacy and State Drug Testing Laboratory, whether acquired or created out of grants from the Government or otherwise and any cash balances held by the college on its account, whether in deposit, with any bank or otherwise, shall stand transferred from the college and vest in the University.(4)All rights, powers and privileges, duties, debts, liabilities and obligations of the Government, contractual or otherwise, arising or accrued or incurred in relation to the affairs of any of the college shall stand transferred to the University.(5)Any doubt or difference in regard to whether any asset or liability stands transferred under the foregoing clauses shall be referred to the Government, whose decision thereon shall be final.(6)All references in any will, deed or other documents, whether made or executed before or after the commencement of this Act, which contains any bequest, gift, endowment or trust in favour of Government for the purpose of Shri Krishna Government Ayurvedic College Kurukshetra shall stand transferred to the University.(7)Any student of Shri Krishna Government Ayurvedic College Kurukshetra who immediately prior to the commencement of this Act was studying for any examination of Pandit Bhagwat Dayal Sharma University of Health Sciences, Rohtak shall continue his academic year as a student of that university and be permitted to complete his course in preparation thereof and be admitted to the examination.(8)Members of Faculty elected by Pandit Bhagwat Dayal Sharma University of Health Sciences, Rohtak for Central Council of Indian Medicine shall continue till the expiry of their respective term.
