Section 37(2) in Uttar Pradesh State Universities Act, 1973
(2)The Executive Council may, with the previous sanction of the [State Government] [Substituted by Uttar Pradesh No. 12 of 2007 (w.e.f. 2.6.2007).] admit any college which fulfils such conditions of affiliation, as may be prescribed, to the privileges of affiliation or enlarge the privileges of any college already affiliated or subject to the provisions of sub-section (8), withdraw or curtail any such privilege :[Provided that if in the opinion of the [State Government] [Inserted by Section 5 of U.P Act No. 1 of 2004 (w.e.f. 11.7.2003).] a college substantially fulfils the conditions of affiliation, the [State Government] [Substituted by Uttar Pradesh No. 12 of 2007 (w.e.f. 2.6.2007).] may sanction grant of affiliation to that college or enlarge the privileges thereof in specific subjects for one term of a course of study on such term and conditions as he may deem fit:Provided further that unless all the prescribed conditions of affiliation are fulfilled by a college, it shall not admit any student in the first year of the course of study for which affiliation is granted under the foregoing proviso after one year from the date of commencement of such affiliation.]
