Section 54 in Agriculture University, Jobner Act, 2013
54. Power to transfer of persons and properties from other Universities.
- The Chancellor may, in consultation with the State Government, at any time, make such orders, as are deemed necessary for the transfer of -(a)any officer, teacher, employee or servant; or(b)any movable or immovable property or any rights or interests therein; or(c)any fund, grant, contribution, donation, aid or benefaction received, accrued or promised ; or(d)any dues, liabilities or obligations incurred or lawfully subsisting in favour of or against the University; or(e)any will, deed or other document containing any bequest, gift or trust,from any other University of which he is the Chancellor to the University constituted under this Act on such terms and conditions as may be determined in the order.
