Section 70 in The Chhattisgarh Vishwavidyalaya Adhiniyam, 1973
70. Power of State Government.
(1)Subject to the provisions of this Act, and the Statutes, Ordinance and Regulations made thereunder, the State Government shall have powers to issue orders to the University on any of the following and incidental matters : (i)Division of money, property (movable and immovable) belonging to the University on its reorganization.(ii)Constitution of authorities/bodies of the University.(iii)Regarding distribution, transfer of employees (teaching, non-teaching all category) amongst the University.(iv)Regarding special allowance to the employees of the University.(v)Regarding territorial jurisdiction of the University extablished under Part-I (Revised) and Part-II (Revised) of the Second Schedule.(vi)Any other matter in consultation with the Vice-Chancellor of the University.However, the orders shall not be issued after 2 years of commencement of this (Amendment) Act, 2008.(2)All the orders/notifications issued under sub-section (1) shall be laid before the Stale Legislative.(3)In case of any dispute on the order issued under sub-section (1) of this Section, the matter shall be placed before the Kuladhipati and he shall refer the matter to a Tribunal and the decision of the Tribunal shall be final and binding on all.(4)(a)Statutes, Ordinances, Regulations (Implementation). - All the Statutes, Ordinances, Regulations in force before the commencement of this (Amendment) Act, 2008 in Pt. Ravishankar Shukla University, Raipur shall be treated as Statutes, Ordinances, Regulations of University of Jagdalpur.(b)All the Statutes, Ordinances, Regulations in force before the commencement of this (Amendment) Act, 2008 in Guru Ghasidas University, Bilaspur shall be treated as Statutes, Ordinances, Regulations of University of Ambikapur.]The First Schedule[See Section 2 (i)]Enactments Repealed
