Section 60(3) in Ayush and Health Sciences University of Chhattisgarh Act, 2008
(3)During the period of the notification issued under sub-section (1) the executive authority of the State Government shall extend to give directions to the said university to observe such cannons of financial propriety as may be specified in the direction and to give such other directions as the State Government may deem necessary' and adequate for the purpose.
