Section 36 in The West Bengal University of Animal and Fishery Sciences Act, 1995
36. Transfer of Faculty to University.
(1)Notwithstanding anything contained in any other law for the time being in force, on and from the appointed day,-(a)the Faculty of Veterinary and Animal Sciences along with the existing eighteen Departments of the Bidhan Chandra Krishi Viswavidyalaya constituted under section 3 of the Bidhan Chandra Krishi Viswavidyalaya Act, 1974 (hereinafter referred to as the former University), shall stand disaffiliated from the former University and transferred to the University as the constituent Faculties of Veterinary and Animal Sciences and Dairy Technology, and(b)the part-time teaching in animal husbandry course of Bachelor of Science degree in agriculture with honours and in statistics and agrostology courses of Bachelor of Veterinary Science and Animal Husbandry degree continuing on the day immediately before the appointed day, shall continue till the creation of posts in this behalf and appointment thereto by the concerned University.(2)Notwithstanding anything contained in any other law for the time being in force, on and from the appointed day,-(a)the Fishery Research Station of Junput in the district of Midnapore shall stand disaffiliated from the Department of Fisheries, Government of West Bengal, and transferred to the University as its constituent Faculty of Fishery Sciences, and(b)the research projects related to veterinary sciences, animal sciences and dairy technology of the former University shall stand transferred to, and vest in, the University.(3)On and from the appointed day, the control and management of the Faculties referred to in sub-section (1) and the Fishery Research Station referred to in clause (a) of sub-section (2) and all properties and assets, movable and immovable, and all liabilities in relation thereto shall stand transferred to, and vest in, the University.(4)(a)Every student of the Faculty of the former University, referred to in sub-section (1) of section 36, who, immediately before the appointed day, was studying in that Faculty, shall be permitted to complete iris course of study in the University, and the University shall make arrangements-(i)for instruction, teaching, training and holding of examination in respect of such student in such manner as may be determined by the University, and(ii)for the conferment of degree, diploma or other academic distinction of the University on the qualified student on the results of such examination.(b)The State Government may, at any time after the appointed day, transfer to the University the control and management of any of its institutions, research centres or farms on such terms and conditions as that Government may deem fit and proper.
