Section 7A(1) in Karnataka Universities of Agricultural Sciences Act, 1963
(1)Notwithstanding anything contained in this Act on and from the date of the commencement of the Amendment Act,-(a)all colleges, attached hostels, other buildings together with the articles of furniture, libraries, books, laboratories, stores, instruments, apparatus, appliances and equipment and all other property both moveable and immoveable and research and other institutions owned and managed by the University referred to in sub-section (1) of section 3, prior to the commencement of the Amendment Act, situated within the territorial jurisdiction of the University of Agricultural Sciences, Dharwad shall along with all the properties, assets, liabilities and obligations stand transferred to and vest in the University of Agricultural Sciences, Dharwad:Provided that the State Government may grant to the University of Agricultural Sciences, Dharwad such additional development grant as it may deem fit for developing a campus at Dharwad.(b)(i)any student who was studying for any examination of the University referred to in sub-section (1) of section 3, prior to the commencement of the Amendment Act, in the colleges transferred to the University of Agricultural Sciences, Dharwad, shall be permitted to complete his course in the University of Agricultural Sciences, Dharwad, which shall make arrangements for holding for such students examinations for such period as may be prescribed in accordance with the curricula of that University;(ii)if the University referred to in sub-section (1) of section 3, has prior to the commencement of the Amendment Act held any examination the result of which have not been declared though the course requirements are conferred or issued or the results of any such examination have not been declared though the course requirements are completed then the University of Agricultural Sciences Bangalore may declare the results and confer the degree.(c)every teacher and other employee of the University referred to in sub-section (1) of section 3 and serving in or attached to any of the institutions situated within the territorial jurisdiction of the University of Agricultural Sciences, Dharwad, before the date of commencement of the Amendment Act, shall as from such date stand transferred to the appropriate cadre or category of posts in the University of Agricultural Sciences Dharwad:Provided that any teacher or other employee so transferred may within ninety days or within such further period not exceeding six months as the State Government may by order direct, from the date of commencement of Amendment Act apply to the State Government for transfer to the University of Agricultural Sciences, Bangalore and the decision of the State Government thereon shall be final;(d)any teacher or other employee of the University of Agricultural Sciences, Bangalore who desires to get transferred to the University of Agricultural Science, Dharwad may within ninety days or within such further period not exceeding six months as the State Government may by order direct, from the date of commencement of the Amendment Act, apply to the State Government for transfer to the University of Agricultural Sciences, Dharwad and decision of the State Government thereon shall be final;(e)the State Government may in consultation with the Vice-Chancellors of the University of Agricultural Sciences. Bangalore and the University of Agricultural Sciences, Dharwad, determine the excess teaching and other employees, if any, in these Universities and transfer the staff so in excess to the University of Agricultural Sciences, Bangalore or the University of Agricultural Sciences, Dharwad, as the case may be, after following such principles and procedure as it may consider appropriate.]
