Section 47 in Uttar Pradesh State Universities Act, 1973
47. Halls, Hostels and Delegacy of the University
. - (1) This section shall apply to the University of Lucknow, [* * *] [The word 'Allahabad' omitted by Act No. 26 of 2005 (w.e.f. 14.7.2005).] Gorakhpur and such other University the State Government may by notification specify.(2)The halls and hostels of the University shall be -(a)those maintained by the University and named in the Statutes;(b)those recognised by the Executive Council on such general or special conditions as may be provided by the Ordinances.(3)The warden and other staff of the halls and hostels shall be appointed in the manner provided by the Ordinances.(4)The Executive Council shall have power to suspend or withdraw the recognition of a hall or hostel which is not maintained in accordance with the conditions referred to in clause (b) of sub-section (2) :Provided that no such action shall be taken without giving to the management of such hall or hostel an opportunity of making a representative against the proposed action.(5)There shall be a Delegacy to supervise the arrangements relating to the residence, health and welfare of students of the University not residing in or under the care of any constituent college or hall. The constitution, power and duties of the Delegacy shall be prescribed by the Statutes.
