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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Chattisgarh - Subsection

Section 10(1) in Indira Kala Sangit Vishwavidyalaya Act, 1956

(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.