Section 15(1) in Banaras Hindu University Act, 1915
(1)The Central Hindu College, [Banaras] [Substituted for the word " Benaras" by Act 55 of 1951, section 2], shall, from such date as the Central Government may, by notification in the Official Gazette, appoint in this behalf, be deemed to be a College maintained by the University, and the University may found and maintain other colleges and [institutions including High Schools, within a radius of fifteen miles from the main temple of the University] [Substituted for the word " institutions of Benares" by Act 55 of 1951, section 11] for the purpose of carrying out instruction and research.
