Section 8(1) in University of Horticultural Sciences Act, 2009
(1)Notwithstanding anything contained in the Karnataka Universities of Agricultural Sciences Act, 1963 (Karnataka Act 22 of 1963), the colleges, research stations, All India Co-ordinated Research Projects on horticultural crops and other institutions and also the farms of State Departments of Horticulture and Agriculture specified in the schedule-I and the attached hostels and other buildings together with the articles of furniture, libraries, books, laboratory, stores, instruments, apparatus, appliances and equipments, revolving funds and all other property both movable and immovable owned and managed by the University of Agricultural Sciences, Dharwad and the University of Agricultural Sciences, Bangalore and the State Government prior to the specified date shall along with all the properties, assets, liabilities and obligations stand transferred to, and vest in, the University.
