Section 5(1) in Uttar Pradesh Private Universities Act, 2019
(1)The Higher Education Department of the State Government on receipt of the proposal along with the project report for establishment of a University shall constitute a committee consisting of-(a)one Vice-Chancellor of any of the State Universities established under the Uttar Pradesh State Universities Act, 1973;(b)one Professor of a State University nominated by the State Government;(c)one officer to the Government of Uttar Pradesh not below the rank of Joint Secretary;(d)one Officer of Finance and Account Services of Uttar Pradesh not below the rank of Joint Director;(e)one officer nominated by the District Magistrate of the District concerned not below the rank of Sub-divisional Magistrate;(f)one Registrar of a University established under the Uttar Pradesh State Universities Act, 1973 to be nominated by the State Government.
