Section 7B in Uttar Pradesh Intermediate Education Act, 1921
7B. [ Prohibition of Unauthorised Conferment of Diplomas and Certificates [Inserted by U.P. Act No. 26 of 1975.]
. - No person shall confer, grant or issue or hold himself out entitled to confer, grant or issue any diploma or certificate or other document stating or implying that the holder, grantee or recipient has pursued a course of study, in any institution or privately, and has passed the High School or Intermediate Examination or any examination described in a manner reasonably calculated to cause it to be believed to be the High School or Intermediate Examination.][7C. Bar of charging any donation for admission to an institution. - No person connected with the management of an institution and no Head of the institution or teacher or any other employee thereof shall directly or indirectly take or receive or cause to be taken or received any contribution, donation, fees or any other payment of any sort, either in cash or in kind, except the fees at the rates specified in any order issued by the State Government in this behalf, from or on behalf of any student] [Inserted by U.P. Act No. 26 of 1975.] [as a condition for granting him admission to or permitting him after such admission to continue in such institution.] [Substituted by U.P. Act No. 5 of 1977 (w.e.f. 21.4.1977).][7D. Penalty for contravention of Section 7B or Section 7C. - Whoever contravenes the provisions of Section 7-B or Section 7-C, shall be punishable with imprisonment for a term which may extend to three years and also with fine which shall not be less than one thousand rupees and if the person so contravening is a society or any association of persons every member of such society or association who knowingly and willingly authorises or permits such contravention, shall be so punishable.] [Inserted by U.P. Act No. 26 of 1975.][7E. Proper utilisation of donations. - Where a contribution or donation, either in cash or in kind, is taken or received by an institution including an institution maintained exclusively by the State Government or a local authority, the contribution or donation so received shall be utilised only for the purpose for which it was given to it, and in the case of an institution maintained exclusively by the State Government, the cash contribution or donation shall be credited to the personal ledger account of such institution which shall be operated in accordance with the general or special orders of the State Government.] [Inserted by U.P. Act No. 5 of 1977 (w.e.f. 21.4.1977).]
