Section 14 in Indira Kala Sangit Vishwavidyalaya Act, 1956
14. The Adhyacharya.
(1)In the event of the appointment of Adhyacharya being made, he shall be appointed by the Kulapati in consultation with the Upa-Kulapati.(2)[ The term of office of the Adhyacharya shall, in the first instance, be for a period of six months and thereafter, if the Kulapati so desires it may be extended from time to time so however, that the total period of such appointment does not exceed three years.] [Substituted by M.P. Act No. 4 of 1966.](3)Subject to the provisions of this Act, the Adhyacharya shall hold office on the terms and conditions laid down in the Ordinances.(4)The Adhyacharya shall be an ex-officio member of the [Karyakarini Samiti] [Substituted of C.G. Act No. 12 of 2005 (25-8-2005)], of the Karyakarini Samiti and of the Shiksha Samiti, and shall perform such duties and exercise such powers of the Upa-Kulapati as may be assigned to him by the Kulapati in consultation with the Upa-Kulapati and he shall perform such other duties and exercise such other powers as may be prescribed by Ordinances.
