Section 7 in Karnataka Universities of Agricultural Sciences Act, 1963
7. Transfer of certain colleges and institutions to the University.
(1)Notwithstanding anything contained in the Karnataka University Act, 1949, and the Mysore University Act, 1956, or the Statutes, Ordinances, Regulations and orders made thereunder the College of Agriculture, Dharwar, the College of Agriculture, Hebbal, and the Mysore Veterinary College, Hebbal, shall, as from such date as the State Government may by notification in the official Gazette specify (hereinafter in this section referred to as the appointed day), be disaffiliated from the Karnataka University or the University of Mysore, as the case may be, and shall be maintained by the University as constituent colleges.(2)The control and management of the colleges specified in sub-section (1), shall, as from the appointed day, stand transferred to the University and all the properties and assets, and liabilities and obligations, of the State Government in relation thereto shall stand transferred to, vest in, or devolve upon, the University.(3)Notwithstanding anything contained in this Act or the Statutes and Regulations made thereunder, any student of a college specified in sub-section (1), who was studying for any examination of the Karnataka University or the University of Mysore shall be permitted to complete his course in preparation therefor, and the University shall make arrangements for holding for such students, examinations, for such period as may be prescribed, in accordance with the curricula of studies of the Karnataka University or the University of Mysore, as the case may be.(4)The control and management of such research and educational institutions of the Department of Agriculture, the Department of Animal Husbandry and the Department of Fisheries of the State Government shall, as from such date as the State Government may by order specify, be transferred to the University, and thereupon all the properties and assets, and liabilities and obligations, of the State Government in relation to such institutions shall stand transferred to, vest in, or devolve upon, the University.(5)Every person employed in any of the colleges specified in sub-section (1) or in any of the institutions referred to in sub-section (4) immediately before the appointed day or the date specified in the order under sub-section (4), as the case may be, shall, as from the appointed day or the specified date, become an employee of the University on such terms and conditions as may be determined by the State Government in consultation with the Board:Provided that no such person who is allotted or deemed to be allotted to serve in connection with the affairs of the [State of Karnataka] [Adopted by the Karnataka adaptation of laws order 1973 w.e.f. 1.11.1973] under section 115 of the States Reorganisation Act, 1956, shall be transferred to the University except with the consent of such person.
