Section 38 in The Jharkhand State Agricultural University Act, 2000
38. Provisions regarding existing Colleges and Institutions.
(1)The Colleges and the Research Institutes existing at the time of commencement of this Act and falling within the respective territorial jurisdictions shall continue to be maintained, controlled and managed by the University.(2)The control and management of all research and educational institutions of the Departments referred to in Section 26 shall, from the date specified under sub-section (3) of the said section, stand transferred to [Rajendra Agricultural University and] Birsa Agricultural University as specified by the notification and thereupon all the properties, assets, liabilities and obligations of the State Government in relation to such institutions shall stand transferred to and vest in or devolve upon a University.
