Section 5 in Uttar Pradesh State Universities Act, 1973
5. Territorial exercise of powers
. - (1) Save as otherwise provided by or under this Act. The powers conferred on each university (other than the Sampurnanand Sanskrit Vishvavidyalaya [* * *] [The words 'and the Kashi Vidyapith' omitted by Uttar Pradesh Act No. 6 of 2009.] shall be exercisable in respect of the area for the time being specified against it in the Schedule.(2)The Sampurnanand Sanskrit Vishvavidyalaya may affiliate institutions situated in any part of the territory of India and recognise teachers of, and admit to its examinations candidates from such territory or abroad :Provided that the Vishvavidyalaya shall not -(a)affiliate an institution outside Uttar Pradesh; or(b)recognise any teacher employed in an institution situated outside Uttar Pradesh and maintained by any Government; except upon the recommendation of the Government concerned.[* * *] [Omitted by Uttar Pradesh Act No. 6 of 2009. Prior to omission, it stood as under : '(3) Nothing in this Act relating to affiliation or recognition of colleges shall apply to the Kashi Vidyapith'.](4)Notwithstanding anything contained in sub-section (1), the powers conferred on the [ [Chhatrapati] [Substituted by President's Act No. 4 of 1996 (w.e.f. 23.9.1995).] Shahu Ji Maharaj University, Kanpur] in respect of institution and research in the Ayurvedic and Unani systems of medicine and advancement and dissemination of knowledge thereof shall be exercisable throughout Uttar Pradesh.(5)[ Notwithstanding anything contained in sub-section (1) the homoeopathic educational or instructional institutions throughout Uttar Pradesh may be affiliated to the [[Dr. Bhimrao Ambedkar University, Agra] [Inserted by Section 9 of Uttar Pradesh Act No. 14 of 1977.] or [Chhatrapati] [Substituted for 'Shri' by U.P Act No. 12 of 1997.] Shahu Ji Maharaj University, Kanpur]. ](6)[ Notwithstanding anything contained in sub-section (1) or sub-section (1) of Section 37, the institutions established or proposed to be established for imparting education or instruction in Western Medical Science as defined in the Indian Medical Degrees Act, 1916, engineering technology or management anywhere in Uttar Pradesh may, subject to such directions as may be issued by the State Government in this behalf, be affiliated to any University.] [Inserted by President's Act No. 4 of 1996 (w.e.f. 25.8.1995).](7)[ Notwithstanding anything contained in sub-section (1) the powers conferred on the [Manyavar Shri Kanshi Ram Ji] [Substituted by Uttar Pradesh Act No. 11 of 2010 (w.e.f. 01.10.2009).] Arabi Pharsi University at Lucknow in respect of education and research in Urdu, Arabic and Persian and advancement and dissemination of knowledge thereof shall be exercisable throughout Uttar Pradesh].
