Section 15 in Chhattisgarh Swami Vivekanand Technical University Adhiniyam, 2004
15. Powers and duties of Kulpati for the establishment of the University.
- To carryout the business of newly established university the State Government may appoint Kulpati, a person from the field of Technical Education for a period not exceeding [Five] [Substituted 'two' by C.G. Act No. 27 of 2006, dated 28.8.2006.] years and the person so appointed shall constitute Executive Council, Academic Council and other Authorities of the University within a period of six months from the date of establishment of the University and till the said authorities are constituted, Kulpati shall be deemed to be the Executive Council, Academic Council or such other Authority, as the case may be and shall exercise the powers and perform the duties conferred or imposed on such authorities by or under this Act:Provided that the Kuladhipati may, if he considers it necessary or expedient so to do, appoint a committee, after consultation with the State Government, consisting of an educationist and an administrative expert and representative from industries to aid and advise Kulpati in the exercise of his powers and performance of functions in lieu of each such authority.
