Section 52(6) in Chhattisgarh Kamdhenu Vishwavidyalaya Adhiniyam, 2011
(6)If the Vishwavidyalaya does not take action within the time limit fixed or if the action taken by the Vishwavidyalaya is in the opinion of the Chancellor not satisfactory, the Chancellor may, after considering any explanation offered or representation made by the Vishwavidyalaya, issue such direction as he may deem fit and the Vishwavidyalaya shall comply with such direction.
