Uttar Pradesh act 012 of 2019 : The UTTAR PRADESH PRIVATE UNIVERSITIES ACT, 2019

Section 1.Short title, extent and commencement

(1) This Act may be called the Uttar Pradesh Private Universities Act, 2019

(2) It shall extend to whole of the State of Uttar Pradesh.

(3) It shall come into force on such date as the State Government may, by Notification in the Gazette, appoint.

Notifications

Year	Description	Hindi Description	Files(Eng)	Files(Hindi)
25-01-2020	EXPLANATION OF URBAN AND RURAL AREA FOR THE PURPOSE OF ESHTABLISHMENT OF PVT. UNIVERSITY

Section 2.Definitions

In this Act, unless the context otherwise requires,-

(a) "Academic Council" means the Academic Council of the University;

(b) "AICTE" means All India council for Technical Education established under Section 3 of the all India Council for Technical Education Act, 1987;

¹[(ca)"College" means a college "affiliated" or "associated" to a University established under a State Act ;

(cb) "Council" means the Uttar Pradesh State Council of Higher education established under the Uttar Pradesh State Council of Higher Education Act, 1995 (U.P. Act no. 22 of 1995)]

(d) "CSIR" means the Council of Scientific and Industrial Research, New Delhi, a funding agency of Central Government;

(e) "Department" means a Department of Studies and includes a Centre of Studies and Research;

(f) "Director" means the Head of an "Institute", "Centre" or "School", or the person appointed for the purpose to act as such in his absence;

(g) "DST" means the Department of Science and Technology of the Central Government;

(h) "Employee" shall include teaching and non teaching staff of the University;

(i) "Executive Council" means the Executive Council of the University;

(j) "Faculty" means a Faculty of the University;

(k) "Governing Body" means a committee constituted by the sponsoring body;

(l) "Hostel" means "Scholars/Students" Hostel of the University;

(m) "ICAR" means the Indian Council of Agricultural Research;

(n) "Institute/School" means an Institute or School established by the University in accordance with this Act and the Statutes;

(o) "MCI" means Medical Council of India constituted under the Medical Council Act, 1956;

(p) "Minority Private University" means a Private University established by a religious or linguistic minority of the State of Uttar Pradesh;

(q) "NAAC" means the National Assessment and Accreditation Council;

(r) "NCC" means National Cadet Corps;

(s) "NCTE" means the National Council for Teacher Education under the National Council for Teacher Education Act, 1993;

(t) "NSS" means National Service Scheme;

²[(ta) Off-campus centre means a centre of the Private University established by it outside the main campus within the state operated and maintained as its constituent unit, having the Universitys compliment of facilities, faculty and staff.]

(u) "PCT" means Pharmacy Council of India constituted under section 4 of the Pharmacy Act, 1948;

(v) "Chancellor or President", "Pro-Chancellor or Vice-President", "Vice-Chancellor" and "Pro-Vice-Chancellor" means respectively the "Chancellor" or "President", the "Pro-Chancellor or Vice-President" the "Vice-Chancellor" the "Pro-Vice-Chancellor" of the University;

(w) "Prescribed" means prescribed by Statutes;

(x) "Records and Publications" means the Records and Publications of the University;

(y) "Regulatory Body" means the statutory bodies established by the Central Government from time to time such as University Grants Commission and includes the All India Council for Technical Education, the Bar Council of India, the Distance Education Council, the Dental Council of India, the Indian Nursing Council, the Medical Council of India, the National Council for Teacher Education, Central Council for Indian Medicine, the Pharmacy Council of India;

(z) "Schedule" means schedule appended to this Act;

(aa) "Sponsoring body" in relation to a University established under this Act means :

(i) a Society registered under the Societies Registration Act, 1860 (Act no. 21 of 1860);

(ii) any public trust registered under the Indian Trusts Act, 1882 (Act no. 2 of 1882);

(iii) a company registered under the Companies Act, 2013 (Act no. 8 of 2013);

³[(iv) a society or public trust or company registered under an Act of other States.]

(ab) "Statutes", "Ordinances" and "Regulations" means respectively, the Statutes, the Ordinances and the Regulations of the University for the time being in force;

(ac) "Student" means a student enrolled with the University;

(ad) "Teacher of the University" means Professors, Associate Professors, Assistant Professors, and such other persons as may be appointed for imparting education instructions, or conducting research in the University and are designated as Teachers by the Ordinances;

(ae) "Treasurer", "Registrar", "Finance Officer", "Controller of Examinations", "Librarian" or, "Proctor" means respectively the Treasurer, the Registrar, the Finance Officer, the Controller of Examinations, the Librarian or the Proctor of the University;

(af) "UGC" means University Grants Commission established under section 4 of the University Grant Commission Act, 1956;

(ag) "University" means a Private University established or incorporated under this Act.

1. Ins. by sec. 2(a) of U.P. Act no. 18 of 2021.
2. Ins. by sec. 2(b) of U.P. Act no. 18 of 2021.
3. Ins. by sec. 2 of U.P. Act no. 20 of 2024.

Rules

Year	Description	Hindi Description	Files(Eng)	Files(Hindi)
04-01-2022	Uttar Pradesh Private Universities (Establishment) Rules, 2021

Section 3.Conditions for the establishment of the University

3. The sponsoring body shall, for the purposes of establishing the University under this Act, fulfill the following conditions, namely:-

(a) create a Permanent Endowment fund with minimum of Rs. 05 (five) crore;

(b) duly possess contiguous land of minimum twenty acres in urban areas or fifty acres in rural areas earmarked for the university:

Provided that, the sponsoring body shall not sell, transfer or lease out such land or any part thereof and also shall not use it for any purpose other than the purposes mentioned in this Act for the functioning of the University;

Provided further that such land shall not be mortgaged to any person other than a bank or financial institution established under any law for the time being in force for any purpose other than availing loan for establishing the university.;

¹[Explanation:- The land in the name of a college or educational institution established by the sponsoring body shall also be deemed to be duly possessed by a sponsoring body for the purpose of establishing a University under this Act.]

(c) construct on land referred to in clause (b) buildings of at least twenty four thousand sq. metres carpet area, out of which minimum fifty percent shall be utilized for academic and administrative purposes;

(d) install equipments, computers, furniture, assets, infrastructural facilities other than building mentioned in clause (b) and other consumables and non consumables of minimum Rs. 2 (two) crore in offices and laboratories in the building referred to in clause (b); and an undertaking of procuring the computers, furniture, assets, infrastructural facilities [other than building mentioned in (b) above] and other consumables and non consumables of minimum Rs 6 (Six) crore in the next 5 years;

(e) appoint Professors, Associate Professors and Assistant Professors as prescribed by the regulatory bodies and supporting staff members in every department or discipline. At least seventy five percent of the regular teachers in each department/discipline shall be regular employees of the university.

(f) purchase of books, periodicals and online resources worth Rs. ten lakh every year in the library:

Provided that in case of shortfall of expenditure to Rs ten lakh it shall be met in the next year.

(g) arrange co-curricular Activities, extracurricular Activities, debates, competitions, quiz programs, sports, NSS and NCC for the students as per the standards of regulatory bodies;

(h) conform to standards, conditions and Regulations set by UGC, AICTE, NCTE, BCI and other regulatory bodies established by the State Government or Central Government;

(i) establish a provident fund for the employees and teachers of the University and to introduce other welfare schemes;

(j) make the Statutes, Ordinances and Regulations for the administration and functioning of the University;

(k) any arrangements made by the University shall not be inconsistent to the provisions of this Act and regulations of the regulatory bodies;

(l) to ensure transparent functioning of the University and shall put the clearances obtained from the Regulatory Bodies in the public domain;

(m) furnish information to the State Government as per format and periodicity required by the State Government;

(n) comply with the norms set up by the State Government for common academic calendar, anti copying measures, admissions, examinations, degrees and certificates etc;

(o) the transparent procedure and standard of admissions and fee structure in the university shall be decided and placed in the public domain before the start of the admission process. The last date of admission shall be as per the common academic calendar ;

Admission policy of foreign students shall be decided by the Executive Council of the University and shall be consistent with the standards laid down by the State Government and Regulatory Bodies ;

(p) follow the Common academic calendar as may be prescribed ; and

(q) to undertake to fulfill such other conditions consistent with this Act as may be laid down by the State Government before the establishment of the University.

(r) to undertake neither to be involved nor to permit anyone to cause or promote anti-national activities inside the campus of the University or under the name of the University. In case of any such activity found in the university, it shall be considered as a major violation of the conditions of setting up the University and the Government may take action according to the provisions under this Act or any law for the time being in force.

1. Ins. by sec. 3 of U.P. Act No. 18 of 2021.

Notifications

Year	Description	Hindi Description	Files(Eng)	Files(Hindi)
25-01-2020	EXPLANATION OF URBAN AND RURAL AREA FOR THE PURPOSE OF ESHTABLISHMENT OF PVT. UNIVERSITY
10-11-2020	CONTIGUITY OF LAND PROPOSED FOR PVT. UNIVERSITY
17-06-2021	PROVISIONS FOR SPONSORING BODY WHOSE LAND IS MORTGAGED AGAINST LOAN

Section 4.Submission of proposal for establishment of a new University

(1) An application containing the proposal and the project report to establish a University shall be made by the sponsoring body to the State Government along with application fee as may be fixed by the State Government from time to time.

(2) The project report must contain the following particulars, namely:-

(a) the details of the sponsoring body along with copies of its registration certificate and bye-laws duly certified by its competent authority;

(b) the information regarding financial resources of the sponsoring body along with audited accounts for the past three years;

(d) the objectives of the University;

(e) the availability of land and details of buildings and infrastructure facilities, if the same already exists, and details of land, building and other infrastructure proposed to be owned or created;

(f) the nature and the type of programmes of study and research proposed to be undertaken by the University and their relevance to the development goals and employment needs of the State and phasing of such programmes over the first five years with course-wise enrolment targets;

(g) details of proposed academic facilities including teaching and non-teaching staff ;

(h) facilities, courses of study and research proposed to be started;

(i) the experience and expertise in the concerned disciplines available with the sponsoring body;

(j) the details of plans for campus development such as construction of buildings, development of structural amenities and infrastructure facilities and procurement of equipment etc. to be undertaken before the University starts functioning and phased programmes for the first five years;

(k) the phased outlays of capital expenditure proposed for the next five years;

(l) The sources of funds along with the scheme for mobilizing resources, the cost of capital thereto and the manner of repayment to such sources;

(m) the system proposed to be followed for selecting students for admission to the courses of study at the University in the first year of operation.

(n) the system proposed to be followed for appointment of teachers and other employees in the University;

(o) whether the University proposes to undertake some programmes related to local needs. If so, the nature of specialized teaching, training or research Activities to be undertaken by the University so as to fulfil this objective;

(p) whether the University proposes to start some programmes for the benefit of farmers, women and local industries, if so, details thereof may be given;

(q) details of play grounds and other facilities available or proposed to be created for games and sports and extra curricular activities like National Cadet Corps, National Service Scheme, Rover and Rangers etc;

(r) the arrangements proposed to be made for academic excellence, if any;

(s) such other details as the sponsoring body may like to give;

(t) such other details as may be decided by the State Government from time to time.

Section 5.Evaluation of proposals by evaluation committee

5. (1) The Higher Education Department of the State Government on receipt of the proposal along with the project report for establishment of a University shall constitute a committee consisting of :-

(a) one Vice-Chancellor of any of the State Universities established under the Uttar Pradesh State Universities Act, 1973;

(b)one Professor of a State University nominated by the State Government;

(d) one Officer of Finance and Account Services of Uttar Pradesh not below the rank of Joint Director;

(e) one officer nominated by the District Magistrate of the District concerned not below the rank of Sub-divisional Magistrate;

(f) one Registrar of a university established under the Uttar Pradesh State Universities Act, 1973 to be nominated by the State Government.

(2) The committee shall consider the proposal and the project report together with the financial soundness and assets of the sponsoring body and its overall ability to set up the proposed University.

(3) The committee, while considering the proposal and the project report may call for such other information from the sponsoring body as it thinks proper for the purpose.

(4) The committee shall submit its report to the Higher Education Department of the State Government within a period of three months from the date of its constitution:

Provided that if the Committee could not submit its report within the said three months period for any sufficient reasons to be recorded in writing, it may submit its report to the Higher Education Department of the State Government within further one month or such period as may be permitted by the State Government.

Provided further that the inspections carried out by any committee constituted under the orders of the State Government before the commencement of this Act shall be deemed to be the inspection carried out by the evaluation committee constituted under sub-section (1) above.

Section 6.Issuance of letter of intent and submission of compliance report by sponsoring body

6. (1) After the receipt of the report of the committee constituted under section 5, if the State Government is satisfied that it is proper to establish the University, it may issue a bdqtsLetter of Intentbdqts;

(2) The sponsoring body shall fulfill the requirements and conditions specified in section 3 and shall submit to the State Government compliance report thereof supported by an affidavit within a maximum period of two years from the date of issue of the letter of intent.

(3) If the sponsoring body fails to comply with the provisions of section 3, the State Government shall have power to withdraw the letter of intent issued to the sponsoring body.

Section 7.Establishment or incorporation of a new University

7. (1) The State Government, if satisfied, after considering the compliance report submitted under section 3 that the sponsoring body has complied with the provisions of sub-section (1) of section 6, may, by a notification published in the Gazette permit the University to operate with such name and location as per the letter of Intent.

(2) Names of the new universities to be established under this Act shall be included in Schedule-2 by amending this Act.

(3) After its establishment, the name of the newly established university shall be mentioned by the State Government at the next serial number below the last university mentioned in the Scheduled-2 appended this Act.

(4) Every University established or incorporated under this Act shall be a body corporate.

¹[7(A). A private University shall be a unitary University having adequate facilities for teaching, research, examination and extension services. However, after the development of its main campus and after five years of its coming into the existence in exceptional circumstances, the University may be permitted to open off-campus centers, subject to the following conditions :-

(a) the off-campus centre(s) shall be set up with the prior approval of the Government of Uttar Pradesh and the UGC. The Sponsoring Body shall duly conform to the norms of the land and other infrastructural and academic facilities as determined by the Central/State Government or Central/State Regulatory Bodies for a higher education institute or off-campus centre in the State;

(b) the over-all performance of the off-campus centre(s) shall be monitored annually by the UGC and the Higher Education Council under the provisions of this Act. The directions of the UGC and the Government of Uttar Pradesh for management, academic development and improvement shall be binding ;

(c) the said centre(s)/institute(s) shall be the constituent unit(s) of the private University. However the private University shall not have the right to grant them affiliation;

(d) if the functioning of the said centre(s) remains unsatisfactory, the private University shall be instructed by the UGC or State Government to close down the said centre(s), which shall be binding upon the University. In such a situation, the interest of the students already enrolled therein shall be protected under the provisions of this Act.]

¹[Provided that, acting under the provisions of the University Grants Commission (Setting up and Operation of Campuses of Foreign Higher Educational Institutions in India) Regulations, 2023, the foreign higher educational institution may establish campus in the State. The provisions of the above mentioned regulations shall be complied with by the foreign higher educational institution.]

1. Ins. by sec. 4 of U.P. Act No. 18 of 2021.
2. Ins. by sec. 3 of U.P. Act No. 20 of 2024

Section 8.Incorporation of the existing universities

8. On the commencement of this Act the existing Universities enumerated in Schedule-1 shall stand incorporated under this Act.

Section 9.Prohibition for affiliation

9. The University shall not admit any college or institution to the privilege of affiliation.

Section 10.Objects of the University

10. The objects of the University shall be to disseminate and ensure advancement of knowledge and skill for providing instructional, research and extension facilities in such branches of learning as it may deem fit and the University shall endeavour to provide to students and teachers the necessary atmosphere and facilities for the promotion of :-

(a) innovations in education, leading to restructuring of courses, new methods of teaching, training and learning including online learning, blended learning, continuing education and such other modes and integrated and wholesome development of personality;

(b) studies in various disciplines;

(d) national integration, patriotism, secularism, social equity and inculcation of international understanding and ethics.

Section 11.Powers of the University

11. Subject to the guidelines and norms as prescribed by the Regulatory Bodies and the State Government from time to time the university shall have the powers, -

(a) to provide for instruction in such branches of learning as the University may, from time to time, determine and to make provisions for research and for the advancement and dissemination of knowledge and skills;

(b) to provide for instruction in such branches of learning as the University may think fit and to make provisions for research and for the advancement and dissemination of knowledge;

(d) to grant, subject to such conditions as the University may determine, diplomas or certificates to, and confer degrees or other academic distinctions on the basis of examinations, evaluation or any other method of testing of persons, and to withdraw any such diplomas, certificates, degrees or other academic distinctions for good and sufficient cause;

(e) to confer honorary degrees or other distinctions with prior approval of the State Government;

(f) to institute as per norms of Regulatory Authorities and State Government Directorships, Professorships, Associate Professorships, Assistant Professorships, and other teaching or academic posts required by the University and to make appointments for the same;

(g) to create administrative, ministerial and other posts and to make appointments thereto;

(h) to appoint/engage persons of eminence, working in any other University or organization permanently or for a specified period;

(i) to co-operate, collaborate or associate with any other University or Authority or Institution in India and abroad in such manner and for such purpose as the University may determine;

(j) to establish and maintain schools, centres, specialized laboratories in other units for research and instructions as are in the opinion of the University, necessary for the furtherance of its objects;

(k) to institute and award fellowships, scholarships, studentships, medals and prizes;

(l) to establish, maintain and supervise residences, hostels and promote the health and general welfare Activities for students and staff;

(m) to make provisions for research and consultancy, and for that purpose to enter into such arrangements with other institutions or bodies as the University may deem necessary;

(n) to establish a faculty, a department, a centre, or school, as the case may be, in accordance with the Act and Statutes;

(o) to determine standards in accordance with the State Government and other Regulatory Bodies for admissions into the University, which may include examination, evaluation or any other method of testing to ensure quality;

(p) to demand and receive payment of fees and other charges;

(q) to make special arrangements in respect of women and other disadvantaged students as the University may consider desirable;

(r) to regulate and enforce discipline among the employees and students of the University and take such disciplinary measures in this regards as may be deemed necessary by the University;

(s) to make arrangements for promoting the health and general welfare of the employees of the University;

(t) to receive donations and to acquire, hold and manage any property, movable or immovable for the welfare of the University;

(u) to ensure that no immovable property shall be disposed off or rights or title therein parted with or any liability created thereon, by any of the officers or authorities of the University, except after prior approval of the State Government;

(v) to appoint either on contract or otherwise, visiting professors emeritus professors, consultants, fellows, scholars, artists, course directors and such other persons who may contribute to the advancement of the objects of the University;

(w) to organize and to undertake extramural studies and extension service; and

(x) to do all such other acts and things as may be necessary, incidental or conducive to the attainment of all or any of the objects of the University.

Section 12.Admission and Standards

12. (1) Admissions to the different academic programmes shall be made in accordance with the norms to be determined by the admissions committee in accordance with the provisions of the Act, the Statutes, Ordinances made thereunder ;

(2) The University shall ensure that the academic standards of the courses offered by the University are in accordance with the guidelines of the Regulatory Bodies.

(3) The teacher-student ratio shall be in accordance with the guidelines of the Regulatory Bodies.

Section 13.University open to all classes and creeds

13. The University shall be open to persons of all sex and of whatever race, creed, caste or class, and it shall not be lawful for the University to adopt to impose on any person any test whatsoever of his religious belief or profession in order to entitle him to be admitted therein as an officer, a teacher, staff member, student, or to hold any office therein or to graduate thereat :

Provided that reservation in the posts and recruitment of the employees and reservation of seats for admission in any course of study in the University for the students belonging to the Scheduled Castes, Scheduled Tribes, Other Backward Classes and Economically Weaker Sections of General Category of citizens shall be regulated by the orders and guidelines of the State Government issued from time to time.

Section 14.Officers of the University

14. The following shall be the Officers of the University:-

(1) the Chancellor or the President,

(2) the Pro-Chancellor or Vice-President,

(3) the Vice-Chancelor,

(4) the Pro-Vice-Chancellor,/

(5) the Registrar,

(6) the Dean of Faculty,

(7) the Dean of Students' Welfare,

(8) the Director

(9) the Controller of Examinations,

(10) the Chief Proctor,

(11) the Finance Officer, and

(12) such other Officers as may be declared by the Statutes to be the officers of the University.

Section 15.The Chancellor or the President

15. (1) The Chancellor/President shall be appointed by the Governing Body for a period of five years by following such procedure and on such terms and conditions as may be prescribed.

(2) The Chancellor/ President shall be the head of the University.

(3) The Chancellor/President shall preside over the meetings of the Governing Body and convocation of the University.

(4) If, at any time, upon representation made or otherwise, and after making such inquiry, as may be deemed necessary, the situation so warrants that the continuance of the Chancellor/the President is not in the interest of the University, Governing Body, may, by majority decision ask the Chancellor/ President by an order in writing stating the reasons therefor, to relinquish his office before expiration of his tenure from such date as may be specified in the order. In such case the Pro-Chancellor/Vice-President shall preside over the meeting of the Governing Body:

span@Provided that before taking an action under this sub-section, the Chancellor/President shall be given an opportunity of being heard.

(5) The Chancellor/the President shall have the following powers, namely:-

(a) to call for any information or record of the University;

(b) to appoint the Vice-Chancellor under sub-section (1) of section 17 of this Act ;

(d) such other powers as may be prescribed.

(6) The Chancellor/President shall draw salary not exceeding double the amount of salary of the Pro-Chancellor/the Vice-President of the University.

Section 16.The Pro-Chancellor or Vice-Presiden

16. (1) The Pro-Chancellor/Vice-President shall be appointed by the Chancellor/President with the approval of the Governing Body for a period of five years.

(2) The Pro-Chancellor/Vice-President shall assist the Chancellor or the President, respectively in discharging his duties and preside at the convocation in his absence.

(3) The Pro-Chancellor/Vice-President may in writing under his hand addressed to the Chancellor/President resign from his office.

(4) If, at any time, upon representation made or otherwise, and after making such inquiry, as may be deemed necessary, the situation so warrants that the continuance of the Pro-Chancellor/Vice-President is not in the interest of the University, the Pro-Chancellor/Vice-President with the prior approval of the Governing Body, may, by an order in writing stating the reasons therefor, ask the Pro-Chancellor/Vice-President to relinquish his office before expiration of his tenure from such date as may be specified in the order:

Provided that before taking an action under this sub-section, the Pro-Chancellor/Vice-President shall be given an opportunity of being heard.

(5) The Pro-Chancellor/Vice-President shall draw salary which shall be less than that of the Chancellor/the President of the University.

Section 17.The Vice-Chancellor

17. (1) The Vice-Chancellor shall be appointed by the Chancellor/the President with prior approval of the Governing Body:

Provided that a Vice-Chancellor shall be eligible for reappointment after the expiry his/her term.

(2) The Vice-Chancellor shall hold office for a period of five years or until he/she attains the age of seventy years whichever is earlier.

(3) If, at any time, upon representation made or otherwise, and after making such inquiry, as may be deemed necessary, the situation so warrants that the continuance of the Vice-Chancellor is not in the interest of the University, the Governing Body may, by an order in writing stating the reasons therefor, ask the Vice-Chancellor to relinquish his office from such date as may be specified in the order:

Provided that before taking an action under this sub-section, the Vice-Chancellor shall be given an opportunity of being heard.

(4) The Vice-Chancellor shall be the principal executive and academic officer of the University and shall exercise general superintendence and control over the affairs of the University and shall be the chairperson of the Executive Council and execute the decisions of the Executive Council and other competent bodies and the State Government made under the provisions of the Act and the Statutes, Ordinances and Regulations made thereunder.

(5) The Vice-Chancellor shall preside over the convocation of the University in the absence of the Chancellor/President and the Pro-Chancellor/Vice-President.

(6) If in the opinion of the Vice-Chancellor, it is necessary to take immediate action on any matter for which powers are conferred on any other authority by or under this Act, he may take such action as he deems necessary and shall at the earliest opportunity thereafter report his action to such officer or authority as would have in the ordinary course dealt with the matter within a period of thirty days;

Provided that if in the opinion of the concerned officer or authority such action should not have been taken by the Vice- Chancellor, then such case shall be referred to the Chancellor/the President, whose decision thereon shall be final.

(7) The Vice-Chancellor shall exercise such powers and perform such duties as may be provided under this Act and the Statutes, Ordinances and Regulations made thereunder.

Section 18.The Pro-Vice-Chancellor

18. (1) The Pro-Vice- Chancellor shall be appointed by the Vice- Chancellor in such manner and shall exercise such powers and perform such functions as may be prescribed by the Statutes and provided in the Ordinances and regulations.

(2) The Pro-Vice Chancellor appointed under sub-section (1) shall discharge his duties in addition to his duties as a Professor.

(3) The Pro-Vice-Chancellor shall assist the Vice-Chancellor in discharging day to day duties as and when required by the Vice- Chancellor.

(4) The Pro-Vice-Chancellor shall get honorarium of such amount as may be determined by the Sponsoring Body.

Section 19.The Registrar

19. (1) The qualifications, term of office, conditions of service and procedure of appointment of the Registrar shall be such as may be prescribed.

(2) The Registrar shall have the power to authenticate records on behalf of the university.

(3) The Registrar shall be responsible for the due custody of records and the common seal of the university. He shall be the ex-officio Secretary of the Governing Body, the Executive Council, the Academic Council and the Admissions committee and every Selection Committee for appointment of teachers of the university, and shall be bound to place before these authorities all such information as may be necessary for transaction of their business. He shall also perform such other duties as may be prescribed by the Statutes, Ordinances and Regulations, and required, from time to time, by the Executive Council or the Vice-Chancellor but he shall not by virtue of this sub-section, be entitled to vote.

Section 20.Dean of Faculty

20. Every Dean shall be appointed in such manner and shall exercise such powers and perform such functions as may be prescribed.

Section 21.Finance Officer

21. (1) The Finance Officer shall be appointed in such manner and shall exercise such powers and perform such functions as may be prescribed.

(2) The Finance Officer shall be the ex-officio Secretary of the Finance Committee.

Section 22.Other Officers

22. The manner of appointment and powers and duties of the other officers of the University including the Dean of Students' Welfare, Controller of Examinations and Chief Proctor shall be such as may be prescribed.

Section 23.Authorities of the University

23. The following shall be the Authorities of the University:-

(1) the Governing Body,

(2) the Executive Council ,

(3) the Academic Council,

(4) the Finance Committee ,

(5) the Planning Board,

(6) the Board of Faculties,

(7) the Board of Studies,

(8) the Admissions Committee,

(9) the Examinations Committee, and

(10) such other authorities as may be declared by the Statutes to be the authorities of the University.

Section 24.The Governing Body

24. (1) The constitution of the Governing Body and the term of office of its members shall be such as may be prescribed.

(2) The Governing Body shall meet once a year on the date to be fixed by the Chancellor/President and such meeting shall be called the annual meeting of the Governing Body:

Provided that the Chancellor/President may, whenever he thinks fit, and shall, upon a requisition in writing signed by not less than one fourth of the total membership of the Governing Body, convene a special meeting of the Governing Body.

(3) Subject to provisions of this Act, the Governing Body shall Act as an advisory Body of the university and have the following powers and functions, namely:-

(a) to review from time to time, the broad policies and programmes of the University and suggest measures for the working, improvement and development of the University,

(b) to consider and pass resolutions on the Annual Report and Annual accounts of the University and Audit Report of such accounts and furnish their views to the Executive Council;

(d) to perform such other functions as may be prescribed.

Section 25.The Executive Council

25. (1) The Executive Council shall be the principal executive body of the University.

(2) The meeting of the Executive Council may be convened as may be prescribed.

(3) The administration, management and control of the university and the income thereof shall be vested with the Executive Council which shall control and administer the property and funds of the university.

(4) The Executive Council, subject to the provisions of this Act, have the following powers and duties:

(i) to hold and control the property and funds of the university

(ii) to acquire any movable or immovable property on behalf of the university

(iii) to make, amend or repeal Statutes and Ordinances

(iv) to administer any funds placed at the disposal of the university for specific purposes

(v) to approve the budget of the university

(vi) to institute scholarships, fellowships, bursaries, medals and other rewards in accordance with the Statutes and Ordinances

(vii) to appoint Registrar, officers, teachers and employees of the university and define the duties and conditions of their service

(viii) to fix the honorarium, emoluments, traveling and other allowances of the examiners

(ix) to direct the form and use of the common seal of the university

(x) to regulate and enforce discipline among members of the teaching, administrative and other staff of the university in accordance with the statutes and ordinances

(xi) to manage and regulate the finances, accounts, investments, property and all other administrative affairs of the university

(xii) to invest any money belonging to the university including endowed property.

(xiii) to provide the buildings, premises, furniture, equipments, apparatus and other means needed for carrying on the work of the university

(xiv) to enter into, vary, carry out, and cancel contract on behalf of the university.

(xv) to regulate and determine all other matters concerning the university in accordance with this Act, the Statutes, the Ordinances and the Regulations.

(5) Every decision of the Executive Council shall be informed by the reasons therefor. br

(6) The Vice-Chancellor shall be the Chairperson of the Executive Council, which shall consist of the following other members, namely :

(i) three members to be nominated by the Governing Body.

(ii) two eminent educationists nominated by the President.

(iii) one officer of the State Government not below the rank of Joint Secretary to the Government of Uttar Pradesh.

(iv) One Professor and one Associate Professor of the university in order of seniority on rotation basis for a period of one year.

(v) One educationist not below the rank of Associate professor from a panel of three names to be approved by the State Government, for which the university shall submit a list of three names of eminent educationists.

(vi) the Registrar who shall be ex-officio Member Secretary.

(vii) the Finance Officer shall have the right to speak in and otherwise to take part in the proceedings of the Executive Council but shall not be entitled to vote.

(7) quorum of the meeting of the Executive Council shall not be less than six members.

(8) decisions at any meeting of the Executive Council shall be taken by majority of the members present at such meeting:

Provided that, in case of tie in any proposal, the proposal having support of the Vice-Chancellor shall prevail;

Section 26.The Academic Council

26. (1) The Academic Council shall be the principal academic body of the University and shall subject to the provisions of the Statutes, the Ordinances and Regulations, co-ordinate and exercise general supervision over the academic policies of the University.

(2) The constitution of the Academic Council, the term of office of its members and its powers and functions shall be such as may be prescribed.

Section 27.The Finance Committee

27. (1) The Finance Committee shall be the principal financial body of the University to take care of the financial matters.

(2) The constitution, powers and functions of the Finance Committee shall be such, as may be prescribed.

Section 28.The Planning Board

28. (1) The Planning Board shall be the principal planning body of the University. The Board shall ensure that the infrastructure and academic support system meets the norms of the University Grants Commission and other Regulatory Bodies.

(2) The constitution, of the Planning Board, term of office of its members and its powers and functions shall be such as may be prescribed.

Section 29.Board of Faculty, Board of Studies, Admissions Committee, Examinations Committee and other Authorities of the University

29. The constitution, powers and functions of the Board of Faculties, the Admissions Committee, the Examinations Committee and of such other authorities of the University which may be declared by the Statutes to be authorities of the University, shall be such as may be prescribed.

Section 30.Disqualification for membership of a body

30. A person shall be disqualified for being a member of any of the authorities or bodies of the University, if he/she :

(1) is of unsound mind and stands so declared by a competent court;

(2) is an undischarged insolvent;

(3) has been convicted of any offence involving moral turpitude;

(4) has been punished for indulging in or promoting unfair practice in the conduct of any examination, in any form, anywhere.

(5) has any profit motive from University except salary or any other authorised emoluments

(6) applies University fund for his personal use

Section 31.Vacancies not to invalidate the proceedings of any authority or body of the University

31. No decision, Act or proceeding of any authority or body of the University shall be invalid merely by reason of any vacancy or defect in the constitution thereof.

Section 32.Filling up of emergent vacancies

32. Any vacancy occurred in the membership of any authority or body of the University due to death, resignation or removal of a member or due to change of capacity in which he was appointed or nominated, shall be filled up as early as possible by the person or the body who had appointed or nominated such a member:

Provided that the person appointed or nominated as a member of an authority or body of the University on an emergent vacancy, shall remain member of such authority or body, for only the remaining period of the member, in whose place he is appointed or nominated.

Section 33.Committees

33.The authorities or officers of the University may constitute such committees or sub-committee with such terms of reference, in conformity with the Act, Statutes, Ordinances and Regulations, as may be necessary for specific tasks to be performed by such committees. The constitution of such committees or sub-committee and their duties shall be such as may be determined by the authority or officer constituting the Committee or sub-committee.

Section 34.Power to make statutes

¹[34. (1) The first Statutes of the Universities established or incorporated under this Act shall be made and approved by the Executive Council.

(2) The first Statutes as above shall be submitted to the State Government for information within six months of establishment of a University.]

(3) Subject to the provisions of this Act the Statutes may provide for all or any of the following matters, namely:-

(a) the constitution, powers and functions of the authorities of the University, as may be constituted from time to time;

(b) the appointment and continuance in office of the members of the said authorities, filling of vacancies of members of the said authorities, filling of vacancies of members and all other matters relating to those authorities for which it may be necessary to provide;

(d) the appointment of teachers of the University and other academic and administrative staff and their emoluments;

(e) the appointment of teachers and other academic and administrative staff working in the University or Institution for specific period for undertaking a joint project;

(f) the conditions of service of employees including provisions for retirement benefits, insurance and provident fund, the manner of termination of their service and the disciplinary matters;

(g) the principles governing seniority of service of employees;

(h) the procedure for settlement of disputes between employees or students and the University;

(i) the procedure for appeal to the Executive Council by any employee or student against the action of any officer or other authority of the University;

(j) the conferment of honorary degrees;

(k) the withdrawal of degree, diploma, certificate and other academic distinctions;

(l) the institution of fellowships, scholarships, studentships, medals and prizes;

(m) the maintenance of discipline among the students;

(n) the establishment and abolition of Departments, Centers and other institutions etc within the campus of the university;

(o) the delegation of powers vested in the authorities or officers of the University; and

(p) all other matters, as per this Act or as may be prescribed.

(4) The Executive Council shall not make, amend or repeal any Statute affecting the powers or constitution of any authority of the University until such authority has been given an opportunity of expressing an opinion in writing on the proposed changes and any opinion so expressed shall be considered by the Executive Council.

1. Subs. by sec. 5 of U.P. Act No. 18 of 2021

Section 35.Power to make Ordinances

35. Subject to the provisions of this Act and the Statutes, the Ordinances shall be made by the Executive Council which may provide for all or any of the following matters, namely:-

(a) the admission of students to the University and their enrolment as such;

(b) the courses of study to be laid down for all degrees, diplomas and certificates of the University;

(d) the award of degrees, diplomas, certificates and other academic distinctions, the qualifications for the same and the measures to be taken relating to the granting and obtaining of the same;

(e) the fees to be charged for courses of study in the University and for admissions to the examinations, degrees, diplomas and certificates of the University;

(f) the conditions for the award of fellowships, scholarships, studentships, medals and prizes;

(g) the conduct of examinations, including the term of office and manner of appointment and the duties of examining bodies, examiners and moderators;

(h) the conditions of residence of the students of the University;

(i) the special arrangements, if any, which may be made for the residence, discipline and teaching of women students and prescribing of special courses of studies for them within the University;

(j) the appointment and emoluments of employees other than those for whom provision has been made in the Statutes;

(k) the establishment of Centre of Studies, Board of Studies, Interdisciplinary Studies, Special Centers, Specialized Laboratories and other Committees;

(l) the manner of co-operation and collaboration with other Universities and authorities including professional bodies or associations;

(m) the creation, composition and functions of any other body which is considered necessary for improving the academic stature of the University;

(n) the remuneration to be paid to the examiners, moderators, invigilators and tabulators; and

(o) such other terms and conditions of service of teachers and other academic staff as are not prescribed by the Statutes.

Section 36.Annual Report

36. (1) The Annual Report of the University shall be prepared under the direction of the Executive Council and shall be submitted to the Governing Body on such date as may be prescribed and the Governing Body shall consider the report in its annual meeting;

(2) The Governing Body shall submit its comments on the Annual Report to the Executive Council for its considerations.

Section 37.Annual Accounts

37. (1) The Annual Accounts and Balance Sheet of the University shall be prepared under the directions of the Executive Council and shall, once at least every year and at intervals of not more than fifteen months, be audited by an experienced and qualified firm of Chartered Accountants of repute.

(2) A copy of the Annual Accounts, together with the audit report thereon, shall be submitted to the Governing Body and the Chancellor/President along with the observations of the Executive Council.

(3) Any observations made by the President on the annual accounts shall be brought to the notice of the Governing Body and the Executive Council and the observations, if any, shall, after review by the Executive Council, be submitted to the Chancellor/President and shall be put in the public domain.

Section 38.Conditions of service of employees

38. (1) Every employee of the University shall be appointed/engaged as per the provisions of this Act and Statutes made thereunder.

(2) Any dispute arising between the University and any of the regular employees, shall be referred to the Vice-Chancellor who shall decide the dispute after affording an opportunity to the employee within three months from the date of receipt of its reference.

(3) Any dispute in respect of any employee engaged temporarily or on ad-hoc or part time or casual basis shall be heard and decided by the Vice-Chancellor.

Section 39.Right to Appeal

39. (1) An aggrieved person may prefer an appeal to the Chancellor/President against any decision of an officer or authority of the university within a period of three months from the date of receipt of such decision.

Provided that the Chancellor/President shall have power to condone the delay if he is satisfied that the appellant for sufficient reasons could not have preferred his appeal within the stipulated time.

(2) Any decision taken by the Chancellor/President in such an appeal shall be final.

Section 40.Employees Provident Fund and Pensions

40. The University shall constitute for the benefit of its employees such pension or welfare schemes or Provident Fund or provide such insurance schemes as it may deem fit in such manner and subject to such conditions as may be decided by the Executive Council.

Section 41.Mode of proof of University record

41. A copy of any receipt, application, notice, proceeding, resolution of any authority or Committee of the University or other documents in possession of the University, if certified by the Registrar, shall be received as prima-facie evidence of the such receipt, applications, notice, order, proceeding or resolution, documents or the existence of entry in the register and shall be admitted as evidence of the matters and transactions therein where the original would, if produced, have been admissible in evidence.

Section 42.Publication of Statues, Ordinances and Regulations

42. Every Statute, Ordinances and Regulations made under this Act shall be published by the university.

Section 43.Permanent Endowment Fund

43. (1) The Sponsoring body shall establish a permanent Endowment Fund of at least Rs. 5 (five) crore.

(2) The Endowment fund shall be used as security deposit to ensure that the University complies with the provisions of this Act and functions as per provisions of this Act, the Statutes, the Ordinances and the Regulations. The State Government shall have the powers to forfeit, a part or whole of the Endowment Fund, in case the University or the Sponsoring Body contravenes the provisions of this Act, the Statutes, the Ordinances or the Regulations made thereunder.

(3) The University may utilize the income from Endowment Fund for the development of infrastructures of the University or for meeting the recurring expenditure of the University.

(4) The amount of Endowment Fund shall be invested in such instruments as the State Government may prescribe by rules and shall be kept invested until the dissolution of the University.

(5) In case of investment in long term security, and in case of deposit in the interest bearing Personal Deposit account in the Government Treasury, deposit shall be made with the condition that the amount shall not be withdrawn or utilized without the prior permission of the State Government.

Section 44.General Fund

44. (1) The University shall establish a general fund to which the following amount shall be credited, namely:-

(a) all fees which may be charged by the University;

(b) all sums received from any other sources;

(d) all contributions made in this behalf by any other person or bodies which are not prohibited by any law for the time being in force.

(2) The money credited to the general fund shall be applied to meet all the recurring expenditures of the University.

Section 45.Development Fund

45. (1) The University shall also establish a development fund to which the following moneys shall be credited, namely;

(a) development fees, which may be charged from students;

(b) all sums received from other sources for the purpose of the development of the University;

(d) all contributions made in this behalf by any other person or bodies which are not prohibited by any law for the time being in force; and

(e) all incomes received from the permanent endowment fund.

(2) The moneys credited to the development fund from time to time shall be utilized for the development of the University.

Section 46.Maintenance of Funds

46. All funds established under this Act shall subject to general supervision and control of the Executive Council and be regulated and maintained in such manner as may be prescribed.

Section 47.The University shall be self financed

47. The University shall not be eligible for any grants in aid or any financial assistance from the State Government or any other body or Corporation owned and controlled by the State Government.

Section 48.Fees

48. The fee structure for all purposes shall be decided by the Executive Council provided that the university shall not charge any fee from its students in excess of what is required under any law of the State Government at the time being in force or as fixed by the Regulatory Bodies and the fees structure shall be put in public domain.

Section 49.Accreditation of the University

49. Within a period of five years from commencement of programmes, the University shall obtain NAAC and other such accreditations as may be prescribed by the State Government from time to time. It shall also obtain certification/accreditation from such other Regulating Bodies which are connected with the courses taken up by the University. It shall inform the State Government about the grade provided to the University. The University shall ensure renewal of such accreditation from time to time.

Section 50.Convocation

50. The convocation of the University shall be held in every academic year in the manner as may be prescribed by the Statutes, the Ordinances and the Regulations for conferring degrees, diplomas or for any other purpose.

Section 51.The Uttar Pradesh Higher Education Council shall be the nodal agency for Private Universities

51. (1) To ensure the compliance of the provisions of this Act, Statutes, Ordinances and Regulations made thereunder, the Uttar Pradesh State Higher Education Council shall be the nodal agency.

(2) The records of the students admitted to the different courses of the university and their results and the records of the students not appearing in the examinations shall be provided to the Uttar Pradesh Higher Education Council. The final degree shall be conferred to the students with approval of the Uttar Pradesh Higher Education Council. The names of the persons to be awarded the degrees shall be submitted to The Uttar Pradesh Higher Education Council before 30 days of the date of convocation and the Council shall approve the list. In case approval of the Council is not communicated to the university within 20 days, the list shall be deemed to be approved.

(3) The Uttar Pradesh Higher Education Council may call from the University or any authority or officer of the University to furnish any information or records of the University within specified date and time failing which the Uttar Pradesh Higher Education Council may send the report to the State Government for appropriate action.

(4) The Uttar Pradesh Higher Education Council shall conduct atleast one annual inspection of the universities established under this Act for the purpose of compliance of the provisions of this Act and to ensure imparting of quality education and submit its annual inspection report to the State Government specifically regarding the compliance of the undertaking given under section 3 of this Act.

Section 52.Power of State Government to call for information and records

52. (1) It shall be the duty of the University or any authority or officer of the University to furnish such information or records relating to the administration or finances and other affairs or activities etc. of the University as the State Government may call for.

(2) The State Government, if it is of the view that there is a violation of the Act, the Statutes, the Ordinances or the Regulations made thereunder may issue such directions to the University under this Act as it may deem necessary, and the university shall comply with such directions within the stipulated time.

Section 53.Dissolution of University

53. (1) If the University proposes its dissolution in accordance with the law governing its constitution or incorporation, it shall give at least one years written notice to the State Government.

(2) On receipt of notice referred to in sub-section (1), the State Government shall make such arrangements for administration of the University from the date of dissolution of the University and until the last batch of students in regular courses of studies of the University complete their courses or studies in such manner as may be prescribed.

Section 54.Expenditure of the University during dissolution

54. (1) The expenditure for administration of the University during the taking over of the liabilities of the University under section 53 of the Act shall be met out of the Permanent Endowment Fund, the general fund and the development fund.

(2) During this process, if the funds referred to in sub-section (1) are not sufficient to meet the expenditure and the liabilities of the University, such expenditure may be met by disposing off the properties and assets of the University by the State Government.

Section 55.Winding up of the University by the State Government

55. (1) If it appears to the State Government that the University has contravened any of the provisions of this Act, Statutes, Ordinances or Regulations made there under or has violated any of the directions issued by it under this Act or has ceased to carry out any of the undertakings given under section 3 or there is fraud or misappropriation or serious misuse of funds, it may issue direction to the Uttar Pradesh Higher Education Council to conduct preliminary inquiry.

(2) If the State Government, on receipt of inquiry report of the University on the direction issued under sub-section (1), is satisfied that there is a prima facie case of contravention of all or any of the provisions of this Act or the Statutes or Ordinances or Regulations made there under or of violation of directions issued by it under this Act or of ceasing to carry out the undertaking given under section 3, or there is fraud or misappropriation or serious misuse of funds, it shall make an order of such enquiry as it may consider necessary.

(3) For the purposes of an inquiry under sub-section (2), the State Government shall, by notification, appoint an officer or a committee on the recommendation of the Uttar Pradesh Higher Education Council as the inquiring authority to inquire into the allegations of violation of the provisions of this Act.

(4) Every inquiring authority appointed under sub-section (3) shall while performing its functions under this Act have all the powers of Civil Court under the Code of Civil Procedure, 1908 while trying a suit and in particular in respect of the following matters, namely:-

(a) summoning and enforcing the attendance of any witness and examining him on oath;

(b) requiring the discovery and production of any document;

(d) receiving evidence on affidavit; and

(e) any other matter which may be prescribed.

(5) If, upon receipt of the inquiry report, the State Government is satisfied that the University has violated any provisions of this Act and there is a need for corrective action, the State Government shall direct the University to make necessary improvements within the specified time, in order to comply with the provisions of this Act. If the University fails to comply with such directions within specified time, the State Government may again direct the University to make necessary improvements or modifications within a period of 15 days from the issuance of such directions.

(6) On receipt of the enquiry report from the enquiry officer or the enquiry committee appointed under sub-section (3), if the State Government is satisfied that the University has contravened all or any of the provisions of this Act or the Statutes or Ordinances or Regulations made there under or has violated any of the directions issued by it under this Act including directions issued under sub-section(5) above or has ceased to carry out the undertakings given by it under section 3 or or there is fraud or misappropriation or serious misuse of funds in the University which threatens the academic standard of the University, the State Government for liquidation of the University, shall appoint a interim committee consisting of three members to run the affairs of the University during the period.

(7)(i) The interim committee appointed under sub-section (6) shall have all the powers to administer the affairs of the University until the last batch of the students of the regular courses have completed their courses and they have been awarded degrees, diplomas or awards as the case may be.

(ii) After having been awarded the degrees, diplomas or awards, as the case may be, to the last batches of the students of the regular courses, the interim committee shall make a report to the effect to the State Government.

(iii) On receipt of the report under sub-section (7) (ii), the State Government shall, by a notification in the Official Gazette, issue an order dissolving the University and from the date of publication of such notification, the University shall stand dissolved and all the remaining assets and liabilities of the University shall vest in the sponsoring body from such date.

(8) Every notification under sub-section (7), shall be laid before both Houses of the State Legislature.

Section 56.Power of the State Government to issue directions on policy matters

56. The State Government may issue such directions from time to time to the University on policy matters not inconsistent with the provisions of this Act as it may deem necessary. Such directions shall be complied with by the University, failing which the State Government may take a reasoned action against the University in accordance with this Act.

Section 57.Status of Assets / Liabilities on dissolution / de-recognition

57. All residual assets and properties including permanent endowment fund, general fund or any other fund and the liabilities of the University shall belong to the Sponsoring Body in case of dissolution of the University under any provision mentioned herein above in the Act.

Section 58.Power to make rules

58. (1) The State Government may, by notification in the Gazette, make rules for carrying out the purposes of this Act.

(2) Without prejudice to the generality of the foregoing provisions, such rules may provide for all or any of the following matters, namely:-

(a) the manner of making proposal to establish a University and the application fees payable under sub-section (1) of section 4;

(b) other particulars to be contained in the Project Report under subsection (2) of section 4;

Rules

Year	Description	Hindi Description	Files(Eng)	Files(Hindi)
04-01-2022	Uttar Pradesh Private Universities (Establishment) Rules, 2021

Section 59.Power to remove difficulties

59. (1) The State Government may for the purposes of removing any difficulty in relation to the provisions made by this Act, by order published in the Gazette, direct that the provisions of the principal Act shall during such period, as may be specified in the order, have effect subject to such adaptations, whether by way of modification, addition or omission, as it may deem necessary or expedient:

Provided that no such order shall be made after two years from the date of commencement of this Act.

(2) Every order made under sub-section (1) shall be laid before both Houses of State Legislature as soon as may be after it is made.

Rules

Year	Description	Hindi Description	Files(Eng)	Files(Hindi)
04-01-2022	Uttar Pradesh Private Universities (Establishment) Rules, 2021

Section 60.Disputes to be settled in a Court in Uttar Pradesh

60. All disputes arising as a result of the provisions made in this Act shall be settled by a Court of law in the State of Uttar Pradesh.

Section 61.The Act to have overriding effect

61. The provisions of this Act and the Statutes, Ordinances and Regulations made there under shall have effect notwithstanding anything to the contrary contained in any other law, for the time being in force, made by the State Legislature relating to Universities.

Section 62.Repeal and savings

62. (1) All the Acts enumerated in the Schedule-1 to this Act shall stand repealed on the commencement of this Act.

(2) Notwithstanding the repeal of the Acts enumerated in the Schedule-1 mentioned in sub-section (1), all the decisions made, Acts performed, rights and liabilities created and exhausted by the Universities established under the repealed Acts shall be deemed to be valid under this Act.

(3) The universities incorporated into this Act shall modify their Statutes, Ordinances and Regulations applicable thereto under their respective repealed Acts, to bring them in conformity with the provisions of this Act within a period of one year from the date of commencement of this Act.

Section 63.Minority Private Universities

63. Notwithstanding anything contained in this Act the university established by a religious or linguistic minority of the State of Uttar Pradesh, shall continue to have the privileges as guaranteed by Article 30 of the Constitution of India.