Section 22D(5) in The U.P. Pravidhik Shiksha Adhiniyam, 1962
(5)The period for which an order may be made under sub-section (4) shall not exceed one year in the first instance;Provided that if the State Government is of opinion that it is expedient so to do in order to continue to secure the proper management of the institution, it may from time to time extend the operation of the order for such period, not exceeding one year at a time, as it may specify, so however, that the total period of the operation of the order, including the period specified in the initial order under sub-section (4) does not exceed five years;Provided further that if at the expiration of the said period of five years, there is no lawfully constituted Committee of Management of the Institution, the Authorized Controller shall continue to keep the management in his hands until the State Government is satisfied that the Committee of Management has been lawfully constituted;Provided further that the State Government may at any time revoke an order made under sub-section (4) or under this sub-section.
