Section 5(1) in The U.P. Educational Institutions (Prevention of Dissipation of Assets) Act, 1974
(1)Notwithstanding anything in any other law for the time being in force, no transfer of property belonging to or endowed for purposes of an educational institution shall be valid unless prior written sanction of the Director, on the ground of the transfer being necessary or beneficial to or expedient in the interest of the institution, has been obtained.
