Section 18(4) in Chhattisgarh Swami Vivekanand Technical University Adhiniyam, 2004
(4)The State Government, with the approval of Kuladhipati, may appoint on deputation as the Registrar, a person having the requisite qualifications, from any cadre or post of-(i)the Central Government or any State Government or Union Territory, or(ii)University other than a private university, an institution of higher education other than a private institution, deemed to be a University under Section 3 of the University Grants Commission Act, 1956 (No. 3 of 1956), or an institution declared to be of national importance by the Parliament by law.
