Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Telangana - Subsection

Section 42(2) in Sri Konda Laxman Telangana State Horticultural University Act, 2007

(2)The University shall be responsible for the Extension activities as may be necessary to inform and demonstrate to the farmers the findings of research on improved practices essential to improve rural living and to increase production with special emphasis on food production and utilization. In order that the University may conduct such activities, the State shall transfer to the University the necessary personnel, facilities and funds in accordance with a plan to be developed and mutually agreed upon by the University and the Government.