Section 54(1) in THE ANDHRA PRADESH FISHERIES UNIVERSITY ACT, 2020
(1)Notwithstanding anything contained in the Sri Venkateswara Veterinary University Act, 2005 (Act 18 of 2005), the Acharya N.G. Ranga Agricultural University Act, 1963 (Act 24 of 1963), the Andhra Pradesh Universities Act, 1991 (Act 4 of 1991), or the Statutes made thereunder, the Colleges, Polytechnics, Institutions, Research Stations, Farms, Labs, Units and others shown in the Schedule, along with private affiliated institutions shall be disaffiliated from Sri Venkateswara Veterinary University and shall be affiliated and maintained by the Andhra Pradesh Fisheries University:Provided that the common facilities such as Library, Auditorium, Students hostel and staff quarters and such other facilities shall be shared by Sri Venkateswara Veterinary University and Andhra Pradesh Fisheries University in such manner as may be prescribed until a permanent or alternate infrastructure is provided to the later University.
