Section 72(3) in Uttar Pradesh State Universities Act, 1973
(3)The Administrative Committees and the Academic Committees constituted, in pursuance of sub-section (2) of Section 67 of the Uttar Pradesh State Universities Ordinance, 1973, shall, on 15th September, 1973, stand dissolved except as respect things done or omitted to be done by such Committees before that date, but nothing in this sub-section shall be deemed to preclude the State Government from taking, as from that date, such action under sub-section (2) as it thinks fit.[72A. Transitory provisions regarding Kashi Vidyapith. - Notwithstanding anything contained in this Act-(a)every person holding officer as an officer (officer than the Chancellor) of the Kashi Vidyapith on the date immediately before its establishment as a University shall continue to hold office as such on the same terms and conditions except as respect tenure as he held on the said date until fresh appointments are made under clause (b);(b)as soon as may be after the commencement of this section, the State Government may appoint interim officers of the said University (other than the Chancellor) and shall constitute interim authorities of the said University in such manner as it thinks fit, upon which the corresponding officers referred to in clause (a) shall cease to hold office and the corresponding authorities, shall stand dissolved forthwith;(c)[ the officers appointed and the members of the authorities constituted under clause (b) shall hold office up to [December 31, 1981], or until the appointment of the officers or the constitution of the authorities in accordance with clause (d) whichever be earlier;(d)the State Government shall take steps for the appointment of officers and constitution of authorities of the said University in accordance with the provisions of this Act, so that the same may be completed before the expiry of the respective terms of the interim officers and members under clause (c).] ][72B. Transitory provision on change of name of Garhwal University. - With effect from April 25, 1989 any reference to the University of Garhwal in this Act or any rules, statutes, ordinances, statutory instruments, c' any other law for the time being in force or in any documents or proceedings shall be construed as a reference to the Hemvati Nandan Bahuguna Garhwal University.] [Inserted by U.P Act No. 26 of 1989 (w.e.f. 24.4.1989).][72C. Transitory provisions on change of name of University of Meerut. - With effect from January 17, 1994 any reference to the University of Meerut in this Act, or any rules, statutes, ordinances, statutory instruments or any other law for the time being in force or in any document or proceedings shall be construed as a reference to the Chaudhary Charan Singh University, Meerut.] [Inserted by U.P Act No. 5 of 1994 (w.e.f. 17.1.1994).][72D. Transitory provisions on the change of name of the University of Avadh - [(1)] [Inserted by U.P Act No. 20 of 1994 (w.e.f. 18.6.1994).] With effect from June 18, 1994 any reference to the University of Avadh in this Act or any rules, statutes, ordinances, statutory instruments or any other law for the time being in force or in any document or proceedings shall be construed as a reference to the Dr. Ram Manohar Lohia University, Faizabad.] [Inserted by Uttar Pradesh Act No. 29 of 1974.]
