Section 61(1) in Ayush and Health Sciences University of Chhattisgarh Act, 2008
(1)If the State Government on receipt of a report or otherwise, is satisfied that situation has arisen in which the administration of the university cannot be carried out in accordance with the provisions of the this Act without detriment to the interests of the university and it is expedient in the interest of the university so to do. It may by notification, for reasons to be mentioned therein, direct that the provisions of Sections 11, 13, 19, 20, 21, 27, 34, 43 44 and 70 shall as from the date specified in the notification (hereinafter in this Section referred to as the appointed date) not apply to the university.
