Section 9 in Universities of Agricultural Sciences Act, 2009
9. Transfer of certain colleges and institutions to the University of Agricultural Sciences, Raichur.
- On and from the date of commencement of this Act,-(a)all colleges, attached hostels, other buildings together with the articles of furniture, libraries, books, laboratories, stores, instruments, apparatus, appliances and equipment and all other property both moveable and immoveable, research and other institutions owned and managed by the University referred to in clause (b) of sub-section (1) of section 3, prior to the commencement of this Act, situated within the territorial jurisdiction of the University of Agricultural Sciences, Raichur shall along with all the properties, assets, liabilities and obligations stand transferred to and vest in the University of Agricultural Sciences, Raichur:Provided that the State Government may grant to the University of Agricultural Sciences, Raichur such additional development grant as it may deem fit for developing a campus at Raichur.(b)(i)any student who was studying for any examination of the University referred to in clause (b) of sub-section (1) of section 3, prior to the commencement of this Act, in the colleges transferred to the University of Agricultural Sciences, Raichur shall be permitted to complete his course in the University of Agricultural Sciences, Raichur which shall make arrangements for holding for such students examinations for such period as may be prescribed in accordance with the curricula of that University;(ii)if the University referred to in clause (b) of sub-section (1) of section 3, has prior to the commencement of this Act, held any examination the result of which have not been declared though the course requirements are conferred or issued or the results of any such examination have not been declared though the course requirements are completed then the University of Agricultural Sciences, Dharwad may declare the results and confer the degree.(c)every teacher and other employee of the University referred to in clause (b) of sub-section (1) of section 3 and serving in or attached to any of the institutions situated within the territorial jurisdiction of the University of Agricultural Sciences, Raichur before the date of commencement of this Act, shall as from such date stand transferred to the appropriate cadre or category of posts in the University of Agricultural Sciences, Raichur:Provided that any teacher or other employee so transferred may within ninety days or within such further period not exceeding six months as the State Government may by order direct, from the date of commencement of this Act apply to the State Government for transfer to the University of Agricultural Sciences, Dharwad and the decision of the State Government thereon shall be final;(d)any teacher or other employee of the University of Agricultural Sciences, Dharwad who desires to get transferred to the University of Agricultural Sciences, Raichur may within ninety days or within such further period not exceeding six months as the State Government may by order direct, from the date of commencement of this Act apply to the State Government for transfer to the University of Agricultural Sciences, Raichur and the decision of the State Government thereon shall be final;(e)the State Government may in consultation with the Vice-Chancellors of the University of Agricultural Sciences, Dharwad and the University of Agricultural Sciences, Raichur determine the excess teaching and other employees, if any, in these Universities and transfer the staff so in excess to University of Agricultural Sciences, Dharwad or the University of Agricultural Sciences, Raichur as the case may after following such principles and procedure as it may consider appropriate.
