Section 70(1) in The Chhattisgarh Vishwavidyalaya Adhiniyam, 1973
(1)Subject to the provisions of this Act, and the Statutes, Ordinance and Regulations made thereunder, the State Government shall have powers to issue orders to the University on any of the following and incidental matters : (i)Division of money, property (movable and immovable) belonging to the University on its reorganization.(ii)Constitution of authorities/bodies of the University.(iii)Regarding distribution, transfer of employees (teaching, non-teaching all category) amongst the University.(iv)Regarding special allowance to the employees of the University.(v)Regarding territorial jurisdiction of the University extablished under Part-I (Revised) and Part-II (Revised) of the Second Schedule.(vi)Any other matter in consultation with the Vice-Chancellor of the University.However, the orders shall not be issued after 2 years of commencement of this (Amendment) Act, 2008.
