Section 72 in Uttar Pradesh State Universities Act, 1973
72. Constitution of authorities
. - [(1) Every authority of an existing University shall, as soon as may be after the commencement of this Act, be constituted in accordance with the provisions of this Act, and every person holding office a member of such authority immediately before the commencement of this Act shall, on the date of such commencement, cease to be such member.] [Substituted by Uttar Pradesh Act No. 21 of 1975.](2)Until any authority of the University is constituted under sub-section (1), the State Government may, by order direct from time to lime by whom and in what manner the powers, duties and functions exercisable or dischargeable under this Act by any authority of University shall be exercised or discharged :Provided that no such direction shall be issued after [December 31, 1981] [Substituted by Uttar Pradesh Act No. 15 of 1980 (w.e.f. 1.1.1979).](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.](2)[ With effect from July 11, 1995 any reference to the University of Avadh, or to the Doctor Ram Manohar Lohia University, Faizabad, in this Act or any Rules, statutes, ordinance, 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 Doctor Ram Manohar Lohia Avadh University, Faizabad.] [Inserted by President's Act No. 4 of 1996 (w.e.f. 11.7.1995).][72E. Transitory provision on the name of the Kashi Vidyapith. - With effect from July 11, 1995 any reference to the Kashi Vidyapith in this Act or any rules, statutes, ordinance, 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 Mahatma Gandhi Kashi Vidyapith, Varanasi.] [Inserted by President's Act No. 4 of 1996 (w.e.f. 11.7.1995).][72F. Transitory provision on the name of the Universities of Agra and Kanpur. - [1] [Inserted by President's Act No. 4 of 1996 (w.e.f. 23.9.1995).] With effect from September 24, 1995 any reference to the University of Agra and Kanpur University in this Act or any rules, statutes, ordinance, statutory instruments or any other law for the time being in force in any document or proceedings shall be construed as a reference to [Dr. Bhimrao Ambedkar University, Agra] [Substituted by Uttar Pradesh Act No. 1 of 2018, dated 1.1.2018.] and Shri Shahu Ji Maharaj University, Kanpur respectively.](2)[ With effect from the date of commencement of the Uttar Pradesh State Universities (Amendment) Act, 1997, any reference to the Kanpur University, or to Shri Shahu Ji Maharaj University, Kanpur 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 Chhatrapati Shahuji Maharaj University, Kanpur.] [Inserted by Uttar Pradesh Act No. 12 of 1997.][72G. Transitory provisions on the change of names of University of Gorakhpur and University of Rohilkhand - With effect from the date of the commencement of the Uttar Pradesh State Universities (Second Amendment) Act, 1997 any reference to the University of Gorakhpur and the University of Rohilkhand 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 Deen Dayal Upadhyaya, Gorakhpur University, Gorakhpur and Mahatma Jyotiba Phule Rohilkhand University, Bareilly respectively.] [Inserted by Uttar Pradesh Act No. 18 of 1997.][72H. Transitory provision of change of name of the Purvanchal University - With effect from the date of commencement of the Uttar Pradesh State Universities (Amendment) Act, 1999 any reference to the Purvanchal University 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 proceeding shall be construed as a reference to Vir Bahadur Singh Purvanchal University, Jaunpur.] [Inserted by Uttar Pradesh Act No. 11 of 1999 (w.e.f. 8.1.1999).][72I. Special provisions with respect to certain students of Vir Bahadur Singh Purvanchal University, Jaunpur - Every person residing within the area of the Mahatma Gandhi Kashi Vidyapith, Varanasi, who was permitted by the Vir Bahadur Singh Purvanchal University, Jaunpur to appear in Graduate Part-I or Post Graduate Part-I Examination of 2008 from the Examination Centre of District-Chandauli, Mirzapur, Sant Ravidas Nagar, Sonbhadra, Varanasi and Ballia and who, on the result of the examination, has been declared successful, shall be permitted by the Vir Bahadur Singh Purvanchal University to appear in the Graduate Part-II and Part-III examination or the Post Graduation Part-II examination, as the case may be, of the said University from the examination centres of the above districts during the academic years 2008-2009 and 2009-2010 and on the results of such an examination the degree may be conferred by that very' University, and such an examination shall be deemed to be valid.
