Section 7(4) in Karnataka Universities of Agricultural Sciences Act, 1963
(4)The control and management of such research and educational institutions of the Department of Agriculture, the Department of Animal Husbandry and the Department of Fisheries of the State Government shall, as from such date as the State Government may by order specify, be transferred to the University, and thereupon all the properties and assets, and liabilities and obligations, of the State Government in relation to such institutions shall stand transferred to, vest in, or devolve upon, the University.
