Section 61 in Ayush and Health Sciences University of Chhattisgarh Act, 2008
61. Powers of State Government to apply Act in modified form with a view to provide for better administration of University in certain circumstances.
(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.(2)The Notification issued under sub-section (1) shall remain in operation for a period of one year from the appointed date and the State Government may, from time to time, extend the period or such further period as it may think fit so, however that the total period of operation of the notification does not exceed three years.(3)the Chancellor shall simultaneously with the issue of the notification, appoint any senior Officer of the Government, preferably with suitably Academic background as Vice-chancellor and Vice-chancellor so appointed shall hold office during the period of operation of the notification and shall have the all powers of Vice-chancellor appointed under Section 13 :Provided that Vice-chancellor may notwithstanding the expiration of the period of operation of the notifications, continue to hold office thereafter until his successor enters upon office but this period shall not exceed one year.(4)As from the appointed date, the following consequences shall ensue, namely :-(a)Vice-chancellor, holding office immediately before, the appointed date, shall notwithstanding that his term of office has not expired, vacate his office;(b)every person holding office as a member of the Board of Management or the Academic Council, as the case may be immediately before the appointed date shall cease to hold that office;(c)until, the Board of Management or Academic Council, as the case may be is reconstituted in accordance with the provisions as modified, Vice-chancellor appointed under Section 11 and 13 as modified, shall exercise the powers and discharge the duties conferred or imposed by or under this Act on the Board of Management or Academic Council :Provided that if the Board of Management and Academic Council are not constituted before the expiration of the period of operation of the notification, Vice-chancellor shall on such expiration, exercise the powers of each of these authorities subject to prior approval of the Chancellor till the Board of Management or Academic Council, as the case may be, is so constituted.
