Section 52(2A) in Uttar Pradesh State Universities Act, 1973
(2A)[ Until the First Ordinances of the Purvanchal University are made under sub-section (2), the Ordinances of the University of Gorakhpur, as in force immediately before the establishment of the said University, shall apply to it subject to such adaptations and modifications as the State Government may, by notification, provided.] [Inserted by Uttar Pradesh Act No 19 of 1987.][(2-E) Until the First Ordinances of the Saharanpur State University, Saharanpur are made under sub-section (2), the Ordinances of the University of Chaudhary Charan Singh University, Meerut, as in force immediately before the establishment of the said University, shall apply to it subject to such adaptations and modifications as the State Government may, by notification provide.(2-F) Until the First Ordinances of the Azamgarh State University. Azamgarh are made under sub-section (2), the Ordinances of the University of Vir Bahadur Singh Purvanchal University, Jaunpur as in force immediately before the establishment of the said University, shall apply to it subject to such adaptations and modifications as the State Government may, by notification provide.] [Inserted by Uttar Pradesh Act No. 6 of 2019, dated 2.8.2019.].[(2-G) Until the First Ordinances of Raja Mahendra Pratap Singh State University, Aligarh are made under sub-section (2), the Ordinances of the University of Doctor Bhim Rao Ambedkar University, Agra, as in force immediately before the establishment of the said University, shall apply to it subject to such adaptations and modifications as the State Government may, by notification, provide.] [Inserted by U.P. Act 20 of 2019].
