Section 7 in Uttar Pradesh Private Universities Act, 2019
7. Establishment or incorporation of a new University.
(1)The State Government, if satisfied, after considering the compliance report submitted under Section 3 that the sponsoring body has complied with the provisions of sub-section (1) of Section 6, may, by a notification published in the Gazette permit the University to operate with such name and location as per the letter of Intent.(2)Names of the new Universities to be established under this Act shall be included in Schedule 2 by amending this Act.(3)After its establishment, the name of the newly established University shall be mentioned by the State Government at the next serial number below the last University mentioned in the Schedule 2 appended this Act.(4)Every University established or incorporated under this Act shall be a body corporate.
