Section 30(2) in Bihar Animal Sciences University Act, 2016
(2)The University shall be responsible for the Veterinary, Animal Husbandry, Dairy, and Fisheries and allied branches Extension Education activities in the State as in subsection (1) above. In order that the University may conduct such activities, the State may transfer to the University the necessary personnel, facilities and funds in accordance with a plan to be developed as mutually agreed upon by the Board and the Government.
