Section 4 in Universities of Agricultural Sciences Act, 2009
4. Jurisdiction.
(1)Each University shall be responsible for the maintenance of Agriculture, Husbandry, Fishery, Sericulture and Forestry Training or Educational Centres and Research and experimental stations, and for the programme of training of field extension workers and for the establishment, development and operation of such centers as may be required in various parts within its territorial jurisdiction.(2)All colleges, research and experimental stations, KVKs and Extension Education and other Training centres under the management of the University or other institutions, which are under the jurisdiction and authority of each University, shall be constituent units of that University and under the management and control of the University. No unit shall be recognized as affiliated unit unless other wise recognized as affiliated college by the University.(3)Each University may have collaboration of academic programmes and for research projects having multi-disciplinary approach and academic programmes with other Universities or reputed institutes in India and abroad.(4)The University may assume responsibility for establishment, development and operation of its constituent bodies in the territorial jurisdiction and abroad as may be required.
