Section 26B in U.P. Technical University Act, 2000
26B. [ Constituent Colleges. [New Section 26-A, 26-B and 26-C Inserted by U.P. Act No. 18 of 2006. Published in U.P. Gazette Extra Part I Section (ka) dated 1st June, 2006.]
(1)Constituent colleges shall be such as may be named by University.(2)The Principal of a constituent college shall be responsible for the discipline of the students enrolled in the college and shall have general control over the ministerial and inferior staff allotted to the constituent college. He shall exercise such other powers as may be prescribed by the regulation specific to the powers of Principal.]
