Section 6(14) in The U.P. Krishi Evam Prodyogik Vishwavidyalaya Adhiniyam, 1958
(14)to do all such acts and things, whether incidental to the powers aforesaid or not, as may be requisite in order to further the objects of the University.[*] [Instituted by U.P. Act 29 of 1974, vide Section 24]6-A. Territorial jurisdiction for certain purposes. - The powers of the University under Section 6 shall with respect to the Extension, Training and research be exercisable in respect of the area for the time being specified against it in the Schedule.
