Section 58(3) in Uttar Pradesh State Universities Act, 1973
(3)Nothing in sub-section (1), shall be construed to confer on the Authorised Controller the power to transfer any immovable property belonging to college (except by way of letting from moth to month in the ordinary course of Management or to create any charge thereon) except as a condition of receipt of any grant-in-aid of the college from the State Government or the Government of India.
