Section 26 in The Jharkhand State Agricultural University Act, 2000
26. Research.
(1)Agricultural Research Programme shall be developed in a University from time to time and subject to the provisions of this Act and the Statutes, a University shall carry on research directed to problems of agriculture and allied sciences for the purpose of aiding the development of the area of its jurisdiction in the State.(2)A University through its research organisation shall be the principal agency of control over agriculture research activities for the area of its jurisdiction in the State.(3)The existing research organisations of the Departments of Agriculture, Animal Husbandry, Dairy, Forestry and Fisheries of the State Government falling under the region of a University shall be transferred to that University with effect from such date as the State Government may, by notification, in the Official Gazette, specify.(4)Research facilities, personnel and budget provisions assigned to the Directorates of Agriculture, Animal Husbandry, Dairy, Forestry and Fisheries of the State Government shall be transferred to the University concerned, on the date specified under sub-section (3).
