Section 4(3) in The U.P. Educational Institutions (Taking-Over of Management) Act, 1976
(3)In particular, and without prejudice to the generality of the power of management referred to in sub-section (2), the authorised officer shall have powers to appoint and terminate the services of teachers and other employees, and also disciplinary powers, including power of dismissal or suspension, over the teachers and other employees of the scheduled institution, the power to manage the properties appurtenant to or endowed for the scheduled institution, the power to operate bank accounts of the scheduled institution, and the power to realise fees from the students of the scheduled institution.
