Section 40 in Maharshi Dayanand Saraswati University Act, 1987
40. Transfers of persons and properties from other Universities.
- The Chancellor may, in consultation with the Government, on the appointed day or at any time thereafter, make such orders, as are deemed necessary, for the transfer of-(a)any officer, teacher, employee or servant, or(b)any movable or immovable property or any rights or interests therein,(c)any fund, grant, contribution, donation, aid or benefaction received, accrued or promised,(d)any dues, liabilities or obligations incurred or lawfully subsisting in favour of or against the University,(e)any will, deed or other document containing any bequest, gift or trust,from any other University of which he is the Chancellor to the University constituted under this Act on such terms and conditions as may be determined in the order.
