Section 2(a) in THE UTTAR PRADESH EDUCATIONAL INSTITUTIONS (RESERVATION IN TEACHERS' CADRE) ACT, 2021
(a)"appropriate authority" means the University Grants Commission established under the University Grants Commission Act, 1956 (Act no 3 of 1956), or any other authority or body established by or under a Central Act or State Act for the determination, coordination or maintenance of the standards of higher education in any State Educational Institution;
