Section 6 in Chhattisgarh Swami Vivekanand Technical University Adhiniyam, 2004
6. Jurisdiction.
(1)The Jurisdiction of the University shall extend to the whole of the State of Chhattisgarh. In future the jurisdiction may extend beyond the State of Chhattisgarh, provided that the prior permission is accorded by the concerned Governments.(2)Notwithstanding anything contained in any other law for the time being in force, any College or Polytechnic or institution imparting Technical Education and situated within the limits of the area specified under sub-section (1) shall, with effect from such date as may be notified in this behalf by the State Government, be deemed to be associated with and admitted to the privileges of the University and shall cease to be associated with other University or Board in the manner prescribed by Statute or Regulation.(3)The research and development work being carried out in Colleges or Polytechnics or Institutions which have been admitted to the privileges of the University shall be co-ordinated and integrated into the activities of the University with effect from such date or dates as may be fixed by the mutual consent of the University and concerned colleges or polytechnics or institutions.
