Section 53 in The Uttar Banga Krishi Viswavidyalaya Act, 2000
53. Transfer of campus, research stations and Krishi Vigyan Kendra.
(1)Notwithstanding anything contained in any other law relating to the establishment of a University in West Bengal for the time being in force, or the Statutes, Ordinances, Regulations, or orders made thereunder, on and from the appointed day, the North Bengal campus at Pundibari, regional research stations and sub-stations of Hill and Old Alluvial Zone and Krishi Vigyan Kendra at Kalimpong shall stand disaffiliated from the Bidhan Chandra Krishi Viswavidyalaya (hereinafter referred to in this Act as the former University) and be transferred to, and maintained by, the University immediately preceding such day.(2)On and from the appointed day, the control and management of the North Bengal campus, research stations, sub-stations and Krishi Vigyan Kendra referred to in sub-section (1), and all properties and assets, movable or immovable, and all liabilities of the former University in relation thereto shall stand transferred to, and vest in, the University.(3)The State Government may, at any time after the appointed day, transfer to the University the control and management of any of its colleges, research stations, farms, or extension organisations on such terms and conditions as that Government deems fit and proper.
