Section 6(2) in Ayush and Health Sciences University of Chhattisgarh Act, 2008
(2)Notwithstanding anything contained in any law for the time being in force in the State an institution or college of health sciences affiliated or recognized or approved as the case may be, by any university established in the State immediately before the commencement of this Act under any existing law shall, immediately after the commencement of this Act be deemed affiliated to, recognized or, approved by, as the case may be, this university subject to the provisions of this Act or the statutes, ordinances or regulations made under the Act and its affiliation, recognition or approval by the other university shall be deemed to have discontinued :Provided that State Government may by notification to be published in the Official Gazette, defer the application of sub-section (1) and (2) for such period, not exceeding 6 months from the date of incorporation of the university, as may be required for the university to become functional.
