Section 41 in The Bidhan Chandra Krishi (Viswavidyalaya) Act, 1974.
41. Transfer of Colleges to the University. -
(1)Notwithstanding anything contained in any other law, on and from the appointed day the College of Agriculture, Kalyani, shall stand disaffiliated from the Kalyani University and the Bengal Veterinary College, Calcutta, stand disaffiliated from the University of Calcutta and transferred to the University as its constituent colleges.(2)On and from the appointed day the control and management of the colleges specified in sub-section (1) and all properties, assets and liabilities in relation thereto shall stand transferred to and vest in the University.(3)[ Notwithstanding the foregoing provisions of this section, the campus of the Bengal Veterinary College, Calcutta, at Belgachia, which stands transferred to and vests in the University on and from the appointed day, shall continue to vest in the University till the Faculty of Veterinary and Animal Sciences is finally transferred from the campus of the Bengal Veterinary College, Calcutta, at Belgachia to the campus of the University; and upon such transfer, the campus of the Bengal Veterinary College, Calcutta, at Belgachia shall stand transferred to and vest in the State Government in the Department of Animal Husbandry and Veterinary Services] [Sub-section(3) inserted by W. B. Act 9 of 1982.].
