Section 6 in Ayush and Health Sciences University of Chhattisgarh Act, 2008
6. Jurisdiction and admission to privileges.
(1)No Medical, Dental, Nursing, Physiotherapy, Ayurvedic, Yoga and Naturopathy, Unani, Siddha, and Homoeopathy, institution or any faculty or any college established approved, affiliated and recognized by the university within the State of Chhattisgarh shall, save with the permission of the university, be associated in any way with or seek admission to any privilege of any other university established by law.(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.(3)Any institution of health sciences situated outside the State of Chhattisgarh may subject to the prevailing Acts or Rules governing that institution and subject to such conditions as may be prescribed under the Rules made by the State Government and the statutes, ordinances or regulations made by the university be admitted to the privileges to the university.
