Section 3(3) in The U.P. Educational Institutions (Taking-Over of Management) Act, 1976
(3)In the case of scheduled institutions the management of which has before the commencement of this Act been taken over by the District Inspector of Schools or any other officer in pursuance of any order issued or purporting to have been issued under the Defence and Internal Security of India Rules, 1971, such taking over shall be deemed to have been effected under the provisions of sub-section (1) and the management of such scheduled institution shall be deemed to have vested in the State Government under this section as if this Act were in force at all material times :Provided that the period during which the management of the institutions was so vested in the State Government prior to the twenty-eighth day of February, 1976, shall be in addition to the period of one year from such date and the maximum period of extension mentioned in sub-section (1).
