Section 46 in Uttar Pradesh State Universities Act, 1973
46. Bar of charging any donation, etc, for admission to a college
. - No person connected with the management of an affiliated or associated college and no Principal or other teacher or other employee thereof shall directly or indirectly take or receive or cause to be taken or received any contribution, donation, fees or any other payment of any short, either in cash or in kind, except the fees at the rates laid down in the Ordinances, from or on behalf of any pupil [as a condition for granting him admission to or permitting him after such admission to continue in such college] [Substituted by Uttar Pradesh Act No. 5 of 1977.].[46A. Contribution and donations to Colleges - Where a contribution or donation, either in cash or in kind is taken or received by any affiliated or associated college maintained exclusively by the State Government or a local authority, the contribution or donation so received shall be utilised only for the purpose for which it was given to it and in the case of a college maintained exclusively by the State Government any cash contribution or donation shall be credited to the personal ledger account of such institution which shall be operated in accordance with the general or special orders of the State Government.] [Inserted by Uttar Pradesh Act No. 5 of 1977.]
