Section 60(3) in Uttar Pradesh State Universities Act, 1973
(3)The Authorised Controller may apply to Collector for delivery of possession and control over the college or its property or any part thereof, and the Collector may take all necessary steps for securing possession to the Authorised Controller of such college or property, and in particular, may use or cause to be used such force as may be necessary.[Chapter XI-A] [Chapter XI-A Inserted by Uttar Pradesh Act No. 21 of 1975.] Payment Of Salary To Teachers And Other Employees Of Degree Colleges
