Section 4(1) in The U.P. Educational Institutions (Taking-Over of Management) Act, 1976
(1)The State Government may. by a general or special order authorise the District Inspector of Schools or any other officer (hereinafter called the "authorised officer") to take over the management of any scheduled institution, and the officer so authorised shall, under the superintendence and directions of the State Government, carry on the management of such institution.
