Section 5 in The Samrat Ashok Technological Institute (Degree) Vidisha (Prabandh Grahan) Adhiniyam, 1987
5. Administrator of Institute.
(1)The State Government shall, as from the appointed day, appoint a person or a body of persons as the Administrator for the purpose of taking over the management of the Institute and the Administrator shall carry on the management of the Institute in accordance with the advice of the Advisory Council.(2)The Administrator may authorise such person as he thinks fit also to exercise all or any of the powers exercisable by him under this Act and different persons may be authorised to exercise different powers, and subject to the general or special directions given or imposed by the Administrator, the person so authorised to exercise any power of the Administrator may exercise those powers in the same manner and with the same effect as if they had been conferred on that person directly by this Act and not by way of authorisation.(3)If, on the appointed day, any suit, appeal or other proceeding of whatever nature, in relation to any property which has vested in the State Government under Section 3, instituted or preferred by or against the Society is pending, the same shall not abate, be discontinued or be, in any way, prejudicially affected by reason of the taking over of the management of Institute or of anything contained in this Act but the suit, appeal or other proceeding may be pursued, prosecuted or enforced by or against the State Government.(4)The State Government may issue such directions (including directions as to initiating, defending or continuing any legal proceedings before any Court, Tribunal or other authority) to the Administrator, as to his powers and duties as the Government may deem desirable and the Administrator may apply to the State Government at any time for instructions as to the manner in which he shall conduct the management of the Institute or in relation to any matter arising in the course of such management.(5)Subject to the other provisions of this Act and the rules made thereunder and to the control of the State Government, the Administrator shall be entitled, notwithstanding anything contained in the Madhya Pradesh Society Registrikaran Adhiniyam, 1973 (No. 44 of 1973), or in any other law for the time being in force to exercise, in relation to the Institute, the powers of the Governing Body or Executive Committee or, as the case may be, of the Board of Trustees of the Society, including the powers to dispose of any property or assets of the Society, whether such powers are derived from that Act or from memorandum and rules and regulations of the Society or from any other source.(6)The Administrator and the other persons authorised by him under sub-Section (2) shall receive from the funds of the Society relatable to the Institute such remuneration as the State Government may fix.
