Section 3(2) in The U.P. Educational Institutions (Taking-Over of Management) Act, 1976
(2)The State Government may by notification include in the Schedule any other educational institution in respect of which it is satisfied that it is being run, directly or indirectly, by the Rashtriya Swayam Sewak Sangh or by any other organization to which Rule 33 of the Defence and Internal Security of India Rules, 1971, for the time being applies or by their members or sympathisers, and upon the publication of such notification in the Gazette the Schedule shall be deemed to be amended accordingly.
