Section 28(1) in The Uttar Pradesh State Sports University Act, 2021
(1)The Board may with the previous sanction of the State Government admit any college which fulfils such conditions of affiliation, as may be prescribed :Provided that unless all the prescribed conditions of affiliation arc fulfilled by a college, it shall not admit any student in the first year of the course of study for which affiliation is granted under the foregoing proviso after one year from the date of commencement of such affiliation.
