Section 10 in Indira Kala Sangit Vishwavidyalaya Act, 1956
10. The Kulapati.
(1)The Governor of Chhattisgarh shall be the Kulapati. He shall by virtue of his office be the head of the Vishwavidyalaya and the President of the [Karyakarini Samiti] [Substituted by C.G. Act No. 12 of 2005.], and shall, when present, preside at meetings of the [Karyakarini Samiti] [Substituted by C.G. Act No. 12 of 2005.] and at any Deekshant Samaroha (Convocation) of the Vishwavidyalaya.(2)The Kulapati shall have such powers as may be conferred on him by or under this Act.(3)Every proposal to confer an honorary degree shall be subject the confirmation by the Kulapati.(4)The Kulapati shall, where committees of selection for the teaching posts of the Vishwavidyalaya are constituted, appoint one member on every such committee unless the Statutes provides for a larger number being so appointed.(5)The Kulapati 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 40, for reconsideration to any officer or authority of the Vishwavidyalaya that had previously considered such matter.(6)The Kulapati may, by an order in writing, annul any proceeding of any officer or authority of the Vishwavidyalaya which is not in conformity with this Act, the Statutes, the Ordinances or the Regulations :Provided that before making any such order he shall call upon the officer or authority 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.
