Section 4 in U.P. Indian Medical Institutions (Acquisition and Miscellaneous Provisions) Act, 1982
4. Administration of Scheduled institutions.
(1)On and from the appointed day, every scheduled institution shall be administrated by the State Government in such manner as the State Government may, from time to time direct.(2)Without prejudice to the generality of the provisions of sub-section (1), the State Government may direct that-(a)one or more of the scheduled institutions shall be closed down;(b)two or more of such institutions shall be combined or amalgamated;(c)students of one or more of such institutions shall be transferred to or absorbed in any other among such institutions;(d)teachers and other employees of such institution shall be transferred from one institution to another.
