Section 23(2) in U.P. Technical University Act, 2000
(2)This Executive Council may, [with the previous permission/approval of the State Government] [Sub-section (2) for the words 'with the previous sanction of the Chancellor' the words 'with the previous permission/approval of the State Government' substituted by U.P. Act No. 19 of 2007. Published in U.P. Gazette Extra Part I Section (ka) dated 3rd August, 2007 (w.e.f. 2 June, 2007).] admit any college which fulfils such conditions of affiliation, as play be prescribed to the privileges of affiliation or enlarge the privileges of any college already affiliated or withdraw or curtail any such privilege.
