Section 46(1) in The Chhattisgarh Vishwavidyalaya Adhiniyam, 1973
(1)The following persons shall, on payment of such fees as may he prescribed by the Statutes be entitled to have their names enrolled in the register of registered graduates to be maintained in such form as may be prescribed by the Statutes-(a)any graduate of the University;(b)any graduate of atleast three years standing of any other University incorporated by Laws in India and residing within the territorial jurisdiction of the University ;Provided that a graduate registered as a registered graduate in more than one of the Universities under the enactments repealed under Section 2, shall within a period of six months from the date appointed under sub-section (3) of Section 1, by a declaration, in such form as may be prescribed by Statutes filed before the Registrar of any of the Universities in respect of which he fulfils the conditions laid down in clause (a) or (b) above exercise his option to be a registered graduate of such University and on exercise of such option he shall cease to be a registered graduate of all the other Universities of which he was a registered graduate before the date aforementioned;Provided that if any such registered graduate fails to exercise the option under the preceding proviso, he shall, on the expiration of the period of six months from the date appointed under sub-section (3) of Section 1, cease to be a registered graduate of all the Universities of which he was a registered graduate prior to such date.
