Section 54(1) in Chhattisgarh Swami Vivekanand Technical University Adhiniyam, 2004
(1)If the State Government on receipt of a report or otherwise, is satisfied that a situation has arisen in which the administration of the University cannot be carried out in accordance with the provisions of the 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 12, 13, 22 to 25, 34, 35, 41 and 64 shall as from the date specified in the notification (hereinafter in this Section referred to as the appointed date) apply to the University.
