Section 13 in Chhattisgarh Swami Vivekanand Technical University Adhiniyam, 2004
13. Emoluments and conditions of service of Kulpati, terms of office and vacancy in the office of Kulpati.
(1)Kulpati shall be a whole-time salaried officer of the University and his emoluments and other and conditions of service or attains the age of, 70 years which ever is earlier shall be prescribed by the Statute.(2)Kulpati shall hold office for a term of 4 years and shall not be eligible for appointment for more than two terms;Provided that notwithstanding the expiry of his term he shall continue to hold office until his successor is appointed and enters upon his office but this period shall not, in any case, exceed six months.(3)If at any time upon representation made or otherwise and after making such enquiries as may be deemed necessary, it appears to the Kuladhipati that Kulpati, -(a)has made default in performing any duty imposed on him by or under this Act; or(b)has acted in a manner prejudicial to the interest of the University; or(c)is incapable of managing the affairs of the University, the Kuladhipati may notwithstanding the fact that the term of office of Kulpati has not expired, by an order, in writing, stating the reasons therein, require Kulpati to relinquish his office as from such date as may be specified in the order.(4)No order under sub-section (3) shall be passed unless the particulars of the grounds on which such action is proposed to be taken are communicated to Kulpati and he is given a reasonable opportunity of showing cause against the proposed order.(5)As from the date specified in the order under sub-section (3), Kulpati shall be deemed to have relinquished the office and the office of Kulpati shall fall vacant.(6)[ In the event of occurrence of any vacancy, including a temporary vacancy, in the office of Kulpati, by reason of death, resignation, leave, illness or otherwise, Kuladhipati may nominate(a)Vice-Chancellor of any other University of the State, other than a Private University, or(b)After consultation with the State Government, an officer of the State Government.to act as the Kulpati, till the date on which Kulpati appointed section (1) or sub-section (7) of Section 12, as the case may be, enters the office ;Provided that the arrangement contemplated in this sub-section shall not continue for a period of more than six months.] [Substituted by C.G. Act No. 17 of 2014, dated 21.8.2014.]
