Section 15(14) in Uttar Pradesh Intermediate Education Act, 1921
(14)Nothing contained in sub-sections (3) to (13) shall apply to all institution established and administered by a minority referred to in clause (1) of Article 30 of the Constitution of India.] [Substituted by U.P. Act No. 1 of 1981.][16DD. (1) Wherever an Authorised Controller is appointed under sub-section (4) or sub-section (8) of Section 16-D, -(a)he shall take over the Management of the concerned institution and its properties to the exclusion of its Committee of Management, and shall, subject to such restrictions as the State Government may impose, have all such powers and authority as the Committee would have if the institution and its properties were not taken over under the said sub-section;(b)every person in whose possession, custody or control any property of the institution may be, shall deliver such property to the Authorised Controller forthwith.
