Section 4 in The U.P. Educational Institutions (Taking-Over of Management) Act, 1976
4. Power of the State Government to authorise District Inspector of Schools or any other officer to take over management of scheduled institutions.
(1)The State Government may. by a general or special order authorise the District Inspector of Schools or any other officer (hereinafter called the "authorised officer") to take over the management of any scheduled institution, and the officer so authorised shall, under the superintendence and directions of the State Government, carry on the management of such institution.(2)On the issue of an order under sub-section (1) the charge of management of the scheduled institution shall vest in the authorised officer, and all persons in charge of the management of such scheduled institution immediately before the issue of such order shall cease to be in charge of such management and shall be bound to deliver to the authorised officer all assets, books of accounts, registers or other documents in their custody relating to such institution and to comply with any other direction issued by him in connection therewith :Provided that in case the management of any scheduled institution is already with the District Inspector of Schools or any other authorised officer immediately before the commencement of this Act, it shall be deemed to have vested in such officer under this section as if this Act, were in force at all material times and such officer were duly authorised by the State Government under this section.(3)In particular, and without prejudice to the generality of the power of management referred to in sub-section (2), the authorised officer shall have powers to appoint and terminate the services of teachers and other employees, and also disciplinary powers, including power of dismissal or suspension, over the teachers and other employees of the scheduled institution, the power to manage the properties appurtenant to or endowed for the scheduled institution, the power to operate bank accounts of the scheduled institution, and the power to realise fees from the students of the scheduled institution.
