Section 2A in The U.P. Krishi Evam Prodyogik Vishwavidyalaya Adhiniyam, 1958
2A. Establishment of Universities at Faizabad and Kanpur.
(1)Besides the Gobind Ballabh Pant Krishi Evam Prodyogik Vishwavidyalaya in existence at Pantnagar, immediately before the commencement of this section, there shall be established, with effect from such date as the State Government may, by notification in the Gazette appoint in that behalf (hereinafter referrred to as the appointed day) (i)[a University at Faizabad to be known as the Narendra Deva Krishi Acharya Narendra Deva Krishi Evam Prodyogik Vishwavidyalaya] [Substituted 'A University at Faizabad to be known as the Narendra Deva Krishi Evam Prodyogik Vishwavidyalaya' by Uttar Pradesh Act No. 9 of 2019, dated 2.8.2019.]; and(ii)A University at Kanpur to be known as Chandrasekhar Azad Krishi Evam Prodyogik Vishwavidyalaya.(2)In relation to the Universities to be established under sub-section (1), -(a)the slate Government shall appoint interim officers of the Universities . (other than the Chancellor) and shall constitute interim authorities of such Universities, in such manner as it thinks fit;(b)The officers appointed and members of the authorities constituted under clause (a) shall hold office for a term of two years from the date of such appointment or constitution as the case may be ;(c)The State government shall take steps for the appointment of officers and constitution of authorities of such Universities in accordance with the provisions of this Act, so that the same may be completed before the expiry of the respective terms of the interim officers and members under clause (b).
