Section 47(1) in The Bidhan Chandra Krishi (Viswavidyalaya) Act, 1974.
(1)The State Government may, by notification in the Official Gazette, transfer such assets and liabilities including lands, buildings, books, equipments, laboratories, etc., belonging to the Kalyani University, as may be considered necessary, for the proper functioning of the Bidhan Chandra Krishi [Viswavidyalaya] [The word within square brackets substituted for the words 'Viswa Vidyalaya' throughout this Act by W. B. Act 31 of 1981.] keeping in view the overall interests of both the Universities.
