Section 4 in University of Horticultural Sciences Act, 2009
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 horticulture, defined in this Act, the territorial jurisdiction and responsibility of this University shall extend to the State of Karnataka.(2)On and from the date of establishment of the University, no new college imparting education in Horticulture shall be established except as a constituent or affiliated college of the University.(3)All Horticulture Colleges, Horticultural Research Stations, Thotagarike Vignan Kendras 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 college unless otherwise recognized as affiliated college by the University.(4)The University may assume responsibility for the establishment, development including research, extension and operations of its constituent bodies in the territorial jurisdiction and abroad as may be required(5)University may have collaboration of academic programmes for research projects having multi disciplinary approach with other Universities or reputed Universities in India and abroad.
