Section 11 in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998
11. Kuladhipati and his powers.
(1)The Governor of Madhya Pradesh shall be the Kuladhipati of the Vishwavidyalaya.(2)The Kuladhipati shall by virtue of his office, be the Head of the Vishwavidyalaya and the President of the Court and shall when present preside at the meetings of the Court or at any convocation of the Vishwavidyalaya.(3)The Kuladhipati may-(a)call for any papers or information relating to the affairs of the Vishwavidyalaya; and(b)for reasons, to be recorded, refer any matter except a matter falling under Section 55 for reconsideration to any officer or authority of the Vishwavidyalaya, that has previously considered such matter.(4)The Kuladhipati may, by an order in writing, annul-(a)any proceedings of any officer, authority, committee or body of the Vishwavidyalaya constituted by or under this Act, which is not in conformity with this Act, Statutes, Ordinances or Regulations; or(b)any proceedings of any authority, committee or other body which has been referred to him by the Kulpati under sub-section (7) of Section 14, if he is satisfied that such proceedings are prejudicial to the interest of the Vishwavidyalaya :Provided that before making such order he shall call upon the office, authority, committee or body concerned to show cause why such an order should not be made and if any cause is shown within the time specified by him in this behalf he shall consider the same.(5)Where the Kuladhipati passes an order annulling the proceedings under sub-section (4), he may make such subsequent order in relation thereto in conformity with this Act, Rules, Statutes, Ordinances or Regulations, as he may deem fit in the interest of the Vishwavidyalaya and the order so made shall be final.(6)Every proposal to confer an honorary degree shall be subject to the confirmation of the Kuladhipati.(7)The Kuladhipati shall exercise such powers as may be conferred on him by or under this Act.
