Section 58(3) in Kerala Agricultural University Act, 1971
(3)The control and management of all research and educational institutions of the Departments of Agriculture, Animal Husbandry, Dairy Development, Fisheries, Forest and Co-operation in the State shall, as from such date or dates as the Government may by order specify, be transferred to the University, and thereupon all the properties and assets and liabilities and obligations of the Government in relation to such institutions shall stand transferred to vest in, or devolve upon the University.
