Section 47(4) in The Assam Agricultural University Act, 1968
(4)The control and managements of all research and educational institutions of the Department of Agriculture, the Department of Animal Husbandry and Gram Sevak Training Centres in the State 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.
