Section 35 in Rajasthan Agriculture University, Bikaner Act, 1987
35. Transfers of persons and properties from other Universities.
- The Chancellor, in consultation with the State Government, on the appointed day or at any time thereafter, make such orders as are deemded 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; or(c)any fund, grant, contribution, donation, aid or benefaction received, accrued or promised; or(d)any does, liabilities or obligations incurred or lawfully subsisting in favour of or against the University; or(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.
