Section 4(2) in The U.P. Educational Institutions (Taking-Over of Management) Act, 1976
(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.
