Section 13 in The U.P. Board of Secondary Sanskrit Education Act, 2000
13. Application of the Act.
- Notwithstanding anything contained in the Uttar Pradesh State Universities Act, 1973 or any other Uttar Pradesh Act, on and from the commencement of this Act, all the institutions, situated in the State, immediately before such commencement including Government Sanskrit Schools, imparting Sanskrit education up to Uttar Madhyama, affiliated to or recognised by the Government Sanskrit College, Varanasi or Sampumanand Sanskrit Vishwavidyalaya, Varanasi shall be deemed to have been recognised by the Board under this Act and shall cease to be affiliated to or recognised by the said Government College or Vishwavidyalayas and shall be governed by the provisions of this Act;Provided that the said Government college or Vishwavidyalaya shall hold examination of persons pursuing Prathama, Purva Madhyama or Uttar Madhyama courses of study in such institution immediately before such commencement and shall have power to grant diploma or certificate to such persons.
