Section 4 in Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986
4. Jurisdiction.
(1)The territorial jurisdiction of the University set up under this Act shall extend to the entire State of Himachal Pradesh and the powers in respect of teaching, research and extension programme in the field of agriculture, horticulture and forestry shall be exercisable by each University to the extent indicated against it in column (4) of the Schedule to this Act.(2)The University may, in its relative field, assume, responsibility for the maintenance of training centres, research and experimental stations and for the programmes of training of field extension workers therein and for the establishment, development and operation of Polytechnics as may be required in various parts of the State.(3)All colleges, research and experimental stations and other institutions coming under the jurisdiction and authority of the University shall be constituent units of the University under the full management and control of the University officers and authorities. No unit shall be recognized as an affiliated unit.(4)Notwithstanding anything contained in any other law for the time being in force, no educational institution, situated within the State and run by the University other than the University incorporated under this Act, imparting instructions in the fields, assigned to it vide column (4) of the Schedule to this act, for Bachelor's degree and above, shall be associated in any way with or be admitted to any privilege of any other University incorporated by law in India and such privilege granted by any other University to any educational institution within the State prior to the commencement of this Act shall be deemed to be withdrawn on such commencement.(5)The University may have collaboration in research with any projects of any University having multi-disciplinary approach, central and State institutions.
