Section 4 in Bihar Agricultural University Act, 2010
4. Territorial Jurisdiction and Constituent Bodies.
- [(1) With respect to teaching at the University or College level, research, and extension education programmes in the field of agriculture and its allied fields broadly defined in this Act, the territorial jurisdiction and responsibility of the University shall extend to the area as mentioned in Section -3 (1) (i) and (ii).] [Substituted by Bihar Act 19, 2010.](2)All Colleges, Research Stations, KVKs and other institutions coming under the jurisdiction and authority of the University shall come in as 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.(3)The University may assume responsibility for the establishment, development and operations of its constituent bodies in the territorial jurisdiction as may be required.[* * *] [Deleted '(4) The University shall have authority throughout its jurisdiction to provide for, instruction, teaching, research, extension education and training in Agriculture' & allied subjects in the State.' by Bihar Act 19, 2010.](5)[ The University shall have authority throughout its jurisdiction to provide for, instruction, teaching, research and training in Agriculture in the State.] [Substituted by Bihar Act 19, 2010.](6)The University may have collaborative research project with other Universities set up under this Act or otherwise or with other institutions in subjects of common interest.
