Section 10 in The Chhattisgarh Kushabhau Thakre Patrakarita Avam Jansanchar University Act, 2004
10. The Kuladhipati and his powers.
(1)The Governor of the Chhattisgarh shall be the Kuladhipati of the University.(2)[ The Kuladhipati shall be an honorary officer by virtue of his office and shall, when present, preside the convocation of the University.] [Substituted by C.G. Act No. 15 of 2005 (w.e.f. 25-8-2005).](3)The Kuladhipati may :(a)call for any record or information relating to the affairs of the University; and(b)after reasons to be recorded, refer any matter except a matter falling under Section 57, for reconsideration to any officer or authority of the University which has previously considered such matter.(4)The Kuladhipati may, by an order in writing, annul:(a)any proceedings of any officer, authority, committee or body of the University, constituted by or under this Act, which is not in conformity with this Act, Statute, Ordinance or Regulation; or(b)any proceedings of any authority, committee or other body which has been referred to him by Kulpati, if he is satisfied that such proceedings are prejudicial to the interests of the University :Provided that before making such order he shall call upon the officer, authority, committee or body 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 may consider the same.(5)Where the Kuladhipati passes an order annulling the proceedings under sub-section (6); he may make such order in relation thereto in continuity with this Act, Statute, Ordinance or Regulation as he may deem fit in the interest of the University and the order so made shall be final.(6)Every proposal to confer honorary degree shall be subject to the confirmation of the Kuladhipati.(7)The Kuladhipati shall exercise such powers as may be conferred on him by or under this Act.
