Section 5(3) in Shri Krishna Ayush University Kurukshetra Act, 2016
(3)All properties and assets which were in existence at the time of the said transfer together with any accretions and accessories thereto, pertaining to Shri Krishna Government Ayurvedic College Kurukshetra except land and building belonging to State Drug Pharmacy and State Drug Testing Laboratory, whether acquired or created out of grants from the Government or otherwise and any cash balances held by the college on its account, whether in deposit, with any bank or otherwise, shall stand transferred from the college and vest in the University.
