Section 40(1) in Guru Angad Dev Veterinary and Animal Sciences University Act, 2005
(1)On the commencement of this Act, the assets and liabilities of the existing University, relating to veterinary, animal sciences and fisheries, shall stand transferred to, and shall vest in, the University in accordance with the following principles, namely :-(a)any asset of existing University, which immediately before the commencement of this Act, is related to veterinary and animal sciences, fisheries and Small Animal Colony, including agricultural land used for fodder or feed production, dairy and poultry farms, fisheries and every right to such property, shall stand transferred to, and shall vest in the University;(b)the land of the experimental area of existing University, adjoining the Immunology (Tick Borne Diseases) Building shall stand transferred to the University;(c)any asset of existing University relating to Non-Resident Indian Students fee, revolving funds under the veterinary, animal sciences, fisheries and Small Animal Colony and every right to such property, shall stand transferred to, and shall vest in the University; and(d)all teaching, research and extension schemes relating to veterinary, animal and fishery sciences in existing University shall stand transferred along with incumbents, budget and assets to the University.
