Section 4(1B)(b) in Uttar Pradesh State Universities Act, 1973
(b)[ the officers appointed and members of the authorities constituted under clause (a) shall hold office] [Substituted by Uttar Pradesh Act No. 12 of 1978.] [* * *] [Omitted by Uttar Pradesh Act No. 19 of 1987.]until the appointment of officers or the constitution of the authorities in accordance with clause (c) [or such other earlier date as may be specified by the State Government in this behalf] [Substituted by U.P Act No. 19 of 1987.] :