Section 4(1B) in Uttar Pradesh State Universities Act, 1973
(1B)in relation to the Universities to be established under sub-section (1-A) -(a)the State Government shall appoint interim officers of the Universities (other than the Chancellor) and shall constitute interim authorities of such Universities in such manner as it thinks fit.;(b)[ the officers appointed and members of the authorities constituted under clause (a) shall hold office] [Substituted by Uttar Pradesh Act No. 12 of 1978.] [* * *] [Omitted by Uttar Pradesh Act No. 19 of 1987.]until the appointment of officers or the constitution of the authorities in accordance with clause (c) [or such other earlier date as may be specified by the State Government in this behalf] [Substituted by U.P Act No. 19 of 1987.] :[Provided that the State Government may, by notification extend the term of the members of such authorities for a period not exceeding one year.] [Inserted by Uttar Pradesh Act No. 5 of 1977.](c)the State Government shall take steps for the appointment of officers and constitution of authorities of such Universities in accordance with the provisions of this Act, so that the same may be completed before the expiry of the respective terms of the interim officers and members under clause (b).
