Section 55 in Agriculture University, Jodhpur Act, 2013
55. Power to transfer of colleges, institutes and units.
(1)Notwithstanding anything contained in any law for the time being in force, the State Government may, by notification in the Official Gazette, transfer any of the constituent colleges, institutes, hostels, offices, research stations, extension centres or any other body, agency or unit, of the Swami Keshwanand Rajasthan Agriculture University, Bikaner to the University.(2)The control and management of any college, institute, hostel, office, research station, extension centre or any other body, agency or unit transferred under sub-section (1) shall stand vested in the University from the date of the publication of the notification under sub-section (1).(3)The students of the college or institutes or the persons, engaged in research station or extension centre or in any other body, agency or unit so transferred to the University shall be permitted to complete their course, research or programme and the University shall make arrangements therefor.(4)A person employed as a teacher or an employee in any college, institute, research station, extension centre or any other body, agency or unit referred to in sub-section (1) shall, from the date of notification issued under the said sub-section, be deemed to have become the teacher or, as the case may be, the employee of the University on the same terms and conditions.
