Section 57 in Uttar Pradesh State Universities Act, 1973
57. Power of the State Government to issue notice
. - If the State Government receives information in respect of any affiliated or associated college (other than a college maintained exclusively by the State Government or a local authority) -(i)that its management has persistently committed wilful default in paying the salary of the teachers or other employees of the college by the twentieth day of the month next following the month in respect of which or any part of which it is payable; or(ii)that its management has failed to appoint teaching staff possessing such qualifications as are necessary for the purpose of ensuring the maintenance of academic standards in relation to the college or has appointed or retained in service any teacher in contravention of the Statute or Ordinances [or has failed to comply with the orders of the Director of Education (Higher Education) made on the basis of the recommendation of the Uttar Pradesh Higher Education Service Commission under the Uttar Pradesh Higher Education Services Commission Act, 1980,] [Inserted by Uttar Pradesh Act No. 9 of 1998 (w.e.f. 19.9.1997).] or(iii)that any dispute with respect to the right claimed by different person to be lawful office-bearers of its Management has affected the smooth and orderly administration of the college; or(iv)that its management has persistently failed to provide the college with such adequate and proper accommodation, library, furniture, stationery, laboratory, equipment and other facilities, as are necessary for efficient administration of the college; or(v)that its Management has substantially diverted, misapplied or misappropriated the property of the college to the detriment of the college;it may call upon the Management to show cause why an order under Section 58 should not be made :Provided that where it is in dispute as to who are the office-bearers of the Management, such notice shall be issued to all persons claiming to be so.
