Section 53B in The U.P. Homoeopathic Medicine Act, 1951
53B. [ Additional power of the State Government [Inserted by U. P. Act 14 of 1977 (w.e.f. 8-8-1977).]
(1)The State Government may, by notification, authorise any of the following Universities namey the University of Agra and the Kanpur University, to hold examination for, and grant diplomas in. Homoeopathy.(2)The State Government may, by notification authorise such University to take over the function of holding of examinations for courses prescribed by the Board with effect from such date as may be specified in the notification, and thereupon the powers and functions of the Board in that behalf shall cease.(3)The State Government may, for giving effect to the notifications referred to in sub-section (1), or sub-section (2), by notified order make such adaptations in this Act as it may think fit.]
