Section 39(1) in Shri Krishna Ayush University Kurukshetra Act, 2016
(1)All properties, movable or immovable except land and building belonging to State Drug Pharmacy and State Drug Testing Laboratory and all the interest of whatsoever nature and kind therein, vested in Shri Krishna Government Ayurvedic College Kurukshetra and the courses run thereunder and the posts created, filled before the commencement of this Act, shall vest in the University.
