Section 23 — Prohibition of the use of the word „University‟ in certain cases.
The University Grants Commission Act, 1956
No institution, whether a corporate body or not, other than a University established or incorporated by or under a Central Act, a Provincial Act or a State Act shall be entitled to have the word "University" associated with its name in any manner whatsoever: Provided that nothing in this section shall, for a period of two years from the commencement of this Act, apply to an institution which, immediately before such commencement, had the word "University" associated with its name.Open in Lexace · Ask the AI about this section