Section 43(8) in Andhra Pradesh Agricultural University Act, 1963
(8)The Government shall by order direct that all the institutions under the control and management of the Government conducting research in the subject of agriculture or animal husbandry shall be maintained by the University, with effect from such date or dates as may be specified in the order which shall in any case be before the expiration of three years from the appointed day. The control and management of such institution shall thereupon stand transferred to the University and all the properties and assets and liabilities and obligations, of the Government in relation thereto shall stand transferred to, vest in, or devolve upon, the University.[The provisions contained in sub-section (6) and (6-A) shall, mutatis mutandis, apply in respect of the teachers and other employees of the Government who immediately before such transfer were serving in or attached to that institution.] [As amended by the Andhra Pradesh Agricultural University (Second Amendment) Act, 1974 (Act No.50 of 1974).]
