Section 50(1B) in Uttar Pradesh State Universities Act, 1973
(1B)[ Until the First Statutes of the Purvanchal University are made under this section, the Statutes of the University of Gorakhpur, as in force immediately before the establishment of the said University shall apply to it subject to such adaptations and modifications as the State Government may, by notification, provide.] [Inserted by Uttar Pradesh Act No. 19 of 1987.][(1-F) Until the First Statutes of the Saharanpur State University, Saharanpur are made under this section, the Statutes of the University of Chaudhary Charan Singh University, Meerut, as in force immediately before the establishment of the said University shall apply to it subject to such adaptations and modifications as the State Government may, by notification, provide.(1-G) Until the First Statutes of the Azamgarh State University, Azamgarh are made under this section, the Statutes of the University of Vir Bahadur Singh Purvanchal University, Jaunpur, as in force immediately before the establishment of the said University shall apply to it subject to such adaptations and modifications as the State Government may, by notification, provide.] [Inserted by Uttar Pradesh Act No. 6 of 2019, dated 2.8.2019.][(1-H) Until the First Statutes of Raja Mahendra Pratap Singh State University, Aligarh are made under this section, the Statutes of the University of Doctor Bhim Rao Ambedkar University, Agra, as in force immediately before the establishment of the said University shall apply to it subject to such adaptations and modifications as the State Government may, by notification, provide.] [Inserted by U.P. Act 20 of 2019.].
