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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Chattisgarh - Subsection

Section 51(4) in Chhattisgarh Kamdhenu Vishwavidyalaya Adhiniyam, 2011

(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.