Section 74(3) in Uttar Pradesh State Universities Act, 1973
(3)Notwithstanding anything in sub-sections (1) and (2), or in any other provisions of this Act -(a)[* * *] [Omitted by Uttar Pradesh Act No. 29 of 1974.];(b)[* * *] [Omitted by Uttar Pradesh Act No. 5 of 1977.];(c)where any institution has applied for affiliation to the University of Agra in accordance with the provisions of the Agra University Act, 1926, before June 18, 1973 and such application was pending on the said date, and the place where the institution is situated lies under this Act outside the area of the University of Agra, such application may be disposed of by the competent authorities of the University of Agra as if the institution would be affiliated to that University, and upon the grant of such application by the Chancellor, the institution would stand affiliated to the University within whose territorial jurisdiction as specified in Section 5, the institution would lie;(d)until fresh panels of experts are drawn up under sub-section (5) of Section 31, the Chancellor or the Vice-Chancellor, as the case may be, may nominate experts to a Selection Committee under that section from out of the panels in existence immediately before the commencement of this Act:[Provided that the provisions of Explanations I and II to the said subsection (5) shall apply also to the panels of experts referred to in this clause and to nominations made from such panels under this clause;] [Inserted by Uttar Pradesh Act No. 21 of 1975, and shall be deemed always to have been inserted.](e)until a Finance Officer is appointed in a University, the functions of the Finance Officer under this Act shall be performed by a Dean of Faculty nominated by the Chancellor in that behalf;(f)until rules are made under Section 17, any vacancy in a post of Registrar, Deputy Registrar or Assistant Registrar may be filled on a provisional basis by the Chancellor, in the case of the post of Registrar and by the Vice-Chancellor in the case of the post of Deputy Registrar or Assistant Registrar;(g)[ every student of the Kashi Naresh Government Degree College, Gyanpur, or the Government Degree College, Jakhni, situate in district Varanasi, or the Government Degree College, Rishikesh, situate in district Dehradun, who - [Inserted by Uttar Pradesh Act No. 29 of 1974.]
