Section 51(1) in Chhattisgarh Kamdhenu Vishwavidyalaya Adhiniyam, 2011
(1)If the State Government, on receipt of report or otherwise is satisfied that a situation has arisen in which the administration of the Vishwavidyalaya cannot be carried out in accordance with the provisions of the Adhiniyam, without detriment to the interests of the Vishwavidyalaya, and it is expedient in the interest of the Vishwavidyalaya so to do, it may by notification, for reasons to be mentioned therein, direct that the provisions of sub-section (2), (3), (4) and (5) shall, as from the date specified in the notification (hereinafter in this section referred to as the appointed date) apply to the Vishwavidyalaya.
