Section 51 in Chhattisgarh Kamdhenu Vishwavidyalaya Adhiniyam, 2011
51. Special provision for better administration of Vishwavidyalaya in certain circumstances.
(1)If the State Government, on receipt of report or otherwise is satisfied that a situation has arisen in which the administration of the Vishwavidyalaya cannot be carried out in accordance with the provisions of the Adhiniyam, without detriment to the interests of the Vishwavidyalaya, and it is expedient in the interest of the Vishwavidyalaya so to do, it may by notification, for reasons to be mentioned therein, direct that the provisions of sub-section (2), (3), (4) and (5) shall, as from the date specified in the notification (hereinafter in this section referred to as the appointed date) apply to the Vishwavidyalaya.(2)The notification issued under sub-section (1) hereinafter referred to as the notification) 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 by such further period as it may think fit:Provided that the total period of operation of the notification shall not exceed three years.(3)As from the appointed date, the Vice-Chancellor holding office immediately before the appointed date, shall notwithstanding that his term of office has not expired, vacate his office, and the Chancellor shall, simultaneously with the issuance of the notification, appoint another person as Vice-Chancellor in consultation with the State Government and the Vice Chancellor so appointed shall hold office during the period of operation of the notification:Provided that the Vice-Chancellor so appointed may notwithstanding the expiration of the period of operation of the notification continue to hold office thereafter until his successor enter upon office upto a maximum period of six months.(4)As from the appointed date, the following consequences shall ensue, namely : -(a)Every person holding office as a member of Executive Council, or the Academic Council, as the case may be, immediately before the appointed date shall cease to hold that office.(b)Until the Executive Council or the Academic Council, as the case may be, is reconstituted, the Vice-Chancellor appointed under sub-section (3) shall exercise the powers and perform the duties conferred or imposed by or under this Adhiniyam, on the Executive Council or the Academic Council :Provided that the Chancellor may, if he considers it necessary so to do, appoint, in consultation with the State Government, a committee consisting of an educationist, an administrative expert and a financial expert to assist the Vice-Chancellor appointed under sub-section (3) in exercise of such powers and performance of such duties.(5)Before the expiration of the period of operation of the notification or as early as may be practicable thereafter, the Vice-Chancellor shall take steps to constitute the Executive Council and the Academic Council in accordance with the provisions of the Adhiniyam, and the Executive Council and the Academic Council so constituted shall begin to function on the date immediately following the date of expiry of the period of operation of the notification or the date on which the respective bodies are so constituted, whichever is later:Provided that if the Executive Council and Academic Council are not constituted before the expiration of the period of operation of the notification, the Vice-Chancellor shall on such expiration, exercise the powers of each of these authorities subject to prior approval of the Chancellor till the Executive Council or Academic Council, as the case may be, is so constituted.Chapter-X Miscellaneous
