Section 7(17) in Uttar Pradesh State Universities Act, 1973
(17)to do all such acts and things, whether incidental to the powers aforesaid or not, as may be requisite in order to further the objects of the University.[7A. Additional powers and duties of certain University. - Upon being authorised by the State Government by notification under the Uttar Pradesh Homoeopathic Medicine Act, 1951, [[Dr. Bhimrao Ambedkar University, Agra] [Inserted by Uttar Pradesh Act No. 14 of 1977.] or [Chhatrapati] [Substituted for 'Shri' by U.P Act No. 12 of 1997.] Shahu Ji Maharaj University, Kanpur], as the case may be, shall -(a)hold examinations for and grant diplomas in Homoeopathy;(b)take over the functions of holding of examinations for courses prescribed by the Board of Homoeopathic Medicine constituted under the said Act and granting diplomas and shall exercise and perform all the powers and functions of such Board under the said Act with respect to holding of such examinations and granting of diplomas.][7B. Additional power and duties of certain Universities. - Upon being authorised by the State Government by notification the [Manyavar Shri Kanshi Ram Ji] [Inserted by U.P Act No. 11 of 2010 (w.e.f. 01.10.2009).] Urdu, Arabic, Pharsi University shall help, affiliate and facilitate the minority educational institutions providing higher education.]
