Section 14 in The M.P. Vishwavidyalaya Adhiniyam, 1973
14. Emoluments and conditions of service of Kulpati, term of office of and vacancy in the office of Kulpati.
(1)The Kulpati shall be a whole time salaried officer of the University and his emoluments and other terms and conditions of service shall be prescribed by the Statutes.(2)[ The Kulpati shall hold office for a term of four years and shall not be eligible for appointment for more than two terms :[Proviso x x x] [Substituted by M.P. Act No. 30 of 1988.]Provided [x x x] [Omitted by M.P. Act No. 6 of 1997.] 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.(2-A) The person holding office of the Kulpati in any university immediately before the commencement of the Madhya Pradesh Vishwavidyalaya (Sanshodhan) Adhiniyam, 1988, shall continue to hold his office till the expiry of his term of office notwithstanding anything contained in the first proviso to sub-section (2).](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 the Kulpati-(i)has made default in performing any duty imposed on him, by or(ii)has acted in a manner prejudicial to the interests of the University; or(iii)is incapable of managing the affairs of the University the Kuladhipati may, notwithstanding the fact that the terms of office of the Kulpati has not expired by an order in writing stating the reasons therein, require the 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 the 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), the Kulpati shall be deemed to have relinquished the office and the office of the Kulpati shall fall vacant.(6)[ In the event of the occurrence of any vacancy including a temporary vacancy in the office of the Kulpati by reason of his death, resignation, leave, illness or otherwise, the Rector and if no Rector has been appointed or if the Rector is not available, the Dean of any faculty or the senior most Professor of University Teaching Department nominated by the Kuladhipati for that purpose shall act as the Kulpati until the date on which the Kulpati appointed under sub-section (1) or sub-section (7) of Section 13, enters or re-enters, as the case may be, upon his office :Provided that the arrangement contemplated in this sub-section shall not continue for a period of more than six months.] [Substituted by M.P. Act No. 19 of 1994.]
