Section 1 in Uttar Pradesh State Universities Act, 1973
1. Short title, commencement and application
. - (1) This Act may be called the Uttar Pradesh State Universities Act, 1973.(2)It shall come into force on such date as the State Government may, by notification in Gazette, appoint and different dates may be appointed in relation to different existing Universities and references to commencement of this Act in relation to an existing University shall be construed as the date on which this Act comes into force in relation thereto.(3)In its application to the Varanaseya Sanskrit Vishvavidyalaya (which after the coming into force of this Act in relation to that University shall be called the Sampurnanand Sanskrit Vishvavidyalaya), the State Government may, [from time to time] [Inserted by Uttar Pradesh Act No. 21 of 1975.] by notification in the Gazette, make such exceptions or modifications not affecting the substance, in the provisions of this Act, as the circumstances may require.(4)(a)In its application to the Kashi Vidyapith after it is established as a University under sub-section (2) of Section 4, the State Government may, by notification in the Gazette, make such exceptions or modifications not affecting the substance, in the provisions of this Act. as the circumstances may require.(b)[* * *] [Omitted by Uttar Pradesh Act No. 29 of 1974.]
