Section 11(8) in The Chhattisgarh Kushabhau Thakre Patrakarita Avam Jansanchar University Act, 2004
(8)For newly established University the State Government shall appoint Kulpati from field of journalism, for a period not exceeding [Five] [Substituted 'two' by C.G. Act No. 24 of 2006, dated 20.8.2006.] years and the person so appointed shall constitute Executive Council, Academic Council and other authorities of the University within [one year] [Substituted by C.G. Act No. 15 of 2005 (w.e.f. 25-8-2005).] of establishment of the University and till the constitution of above authorities shall be deemed to be the Executive Council, Academic Council and other authorities of the University and shall use the power and discharge the duties conferred on these authorities under this Act:[Provided that the Kuladhipati may, if he considers it necessary or expedient to do so, appoint a Committee after consultation with the State Government consisting of an educationist, an administrative expert and a financial expert to aid and advise the Kulpati in exercise of his powers and performance of functions.] [Inserted by C.G. Act No. 15 of 2005 (w.e.f. 25-8-2005).]
