Section 16H in Uttar Pradesh Intermediate Education Act, 1921
16H. Exemption of certain classes of institutions from the operation of certain sections
. - (1) The provisions of Sections 16-A, 16-B, 16-C, [sub-section (2) to sub-section (13)] [Substituted by U.P. Act No. 1 of 1981.], of Section 16-D and of Sections 16-E. 16-F and 16-G shall not apply to recognised institutions maintained by the State Government or the Central Government.(2)In the case of recognised institutions maintained by a local body, the State Government may declare that all or any of the provisions referred to in sub-section (1) shall not apply or shall apply subject to such alterations, modifications or additions as it may make [and the provisions, if any, so made applicable, shall have effect notwithstanding anything inconsistent therewith contained in any other law' for the time being in force] [Inserted by U.P. Act No. 5 of 1977 (w.e.f. 21.4.1977).].
