Section 82(1) in The Karnataka State Universities Act, 2000
(1)The State Government may, by order, published in the official Gazette, transfer to the University with effect from such date and subject to such conditions as may be specified in the order, any of its colleges, any hostel or other building of such colleges and the articles of furniture, library, books, laboratory, stores, instruments, apparatus, appliances and equipments of such college. Upon the publication of such order, the college shall become a college maintained and administered by the University as its college and the properties mentioned in the order shall become the properties of the University;
