Section 4(6) in Uttar Pradesh State Universities Act, 1973
(6)Without prejudice to the generality of the provisions of sub-section (5), any notification under this section may provide for the following matters namely -(a)provisions in respect of representation of various interest or classes of persons in the authorities of the University or Universities affected by the said notification;(b)provisions for exercise of option by registered graduates of any then existing University to continue to remain registered graduates of same University or to get registered with a newly-established University so, however, that no person shall be registered graduate of more than one University;(c)such other supplement, incidental and consequential provisions as the State Government may deem necessary.Explanation. - For the purposes of this section and Section 5 'Kashi Vidyapith' means the institution known as Kashi Vidyapith at Varanasi established and administered by the Society known as Kashi Vidyapith registered under the Societies Registration Act, 1860, (21 of 1860), in respect of which the Nirikshak Sabha of the said Society has passed a resolution on 28th May, 1972 requesting the State Government to take over the entire movable and immovable properties of the said institution and to convert it into a State University.
