Section 51 in Uttar Pradesh Private Universities Act, 2019
51. The Uttar Pradesh Higher Education Council shall be the nodal agency for Private Universities.
(1)To ensure the compliance of the provisions of this Act, Statutes, Ordinances and Regulations made thereunder, the Uttar Pradesh State Higher Education Council shall be the nodal agency.(2)The records of the students admitted to the different courses of the University and their results and the records of the students not appearing in the examinations shall be provided to the Uttar Pradesh Higher Education Council. The final degree shall be conferred to the students with approval of the Uttar Pradesh Higher Education Council. The names of the persons to be awarded the degrees shall be submitted to the Uttar Pradesh Higher Education Council before 30 days of the date of convocation and the Council shall approve the list. In case approval of the Council is not communicated to the University within 20 days, the list shall be deemed to be approved.(3)The Uttar Pradesh Higher Education Council may call from the University or any authority or officer of the University to furnish any information or records of the University within specified date and time failing which the Uttar Pradesh Higher Education Council may send the report to the State Government for appropriate action.(4)The Uttar Pradesh Higher Education Council shall conduct atleast one annual inspection of the Universities established under this Act for the purpose of compliance of the provisions of this Act and to ensure imparting of quality education and submit its annual inspection report to the State Government specifically regarding the compliance of the undertaking given under Section 3 of this Act.
