Section 119 in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Statutes, 1990
119. Acceptance of Transfer of Movable and Immovable Property to the University.
- All offers of transfer of movable and immovable property to the University shall be accepted subject to the approval of the Executive Council and subject to the conditions that -(a)the title of the donor on such property is legally enforceable and that the property is free from encumbrances and liabilities.(b)the current market value of such property, in the opinion of the Executive Council, is sufficient to provide for a purpose, if any, for which the transfer is intended to be made.(c)the benefits attendant and incidental to such transfer shall not be restricted to any race, creed, religion, caste, community or region provided that in the case of scheduled tribes or scheduled castes this condition shall not apply :Provided that, the Vice-Chancellor may, with the concurrence of the Executive Council, lay down such other conditions as he may deem necessary in case of such offer of transfer.
