Section 40(4) in Pandit Sundar Lal Sharma (Open) University Chhattisgarh Adhiniyam, 2004
(4)As form the appointed date, the following consequences shall ensue, namely : -(I)Kulpati, holding office immediately before, the appointed date, shall notwithstanding that his term of office has not expired, vacate his office.(II)every person holding office as a member of the Executive or the Academic Council, as the case may be immediately before the appointed date shall cease to hold that office;(III)until the, executive Council or Academic Council, as the case may be is reconstituted in accordance with the provisions as modified, Kulpati appointed under Section 9 as modified, shall exercise the powers and perform the duties conferred or imposed by or under this Act, on the Executive Council or Academic Council :Provided that the Kuladhipati may, if he considers it necessary so to do, appoint a committee consisting of an educationist, an administrative expert and a financial expert to assist Kulpati so appointed in exercise of such powers and performance of such duties.
