Section 4(2) in U.P. Indian Medical Institutions (Acquisition and Miscellaneous Provisions) Act, 1982
(2)Without prejudice to the generality of the provisions of sub-section (1), the State Government may direct that-(a)one or more of the scheduled institutions shall be closed down;(b)two or more of such institutions shall be combined or amalgamated;(c)students of one or more of such institutions shall be transferred to or absorbed in any other among such institutions;(d)teachers and other employees of such institution shall be transferred from one institution to another.
