Section 39 in Kerala Agricultural University Act, 1971
39. Agricultural Research Programme.
(1)Subject to the provisions of this Act and the Statutes, the University shall carry on research throughout the State directed primarily to the problems of agriculture and allied sciences for the purpose of aiding the development of agriculture and for the benefit of the agriculture population of the State and shall for this purpose establish agricultural research stations.(2)The University through its Agricultural Research Organization shall be the principal agency of control over agricultural research activities in the State.(3)The jurisdiction over all research programmes, research stations, facilities, personnel and budgets assigned to the Director of Agriculture and the Director of Animal Husbandry of the Government and to such other agencies of the Government concerned with research in agriculture immediately before the commencement of this Act, shall be transferred to the University according to plans mutually agreed upon between the University and the Government.(4)The Central Government institutions of agricultural and allied researches in the state may be transferred to the University according to plans mutually agreed upon between the University and the Central Government.
