Section 72(2) in Uttar Pradesh State Universities Act, 1973
(2)Until any authority of the University is constituted under sub-section (1), the State Government may, by order direct from time to lime by whom and in what manner the powers, duties and functions exercisable or dischargeable under this Act by any authority of University shall be exercised or discharged :Provided that no such direction shall be issued after [December 31, 1981] [Substituted by Uttar Pradesh Act No. 15 of 1980 (w.e.f. 1.1.1979).]
