Section 12A in Indira Kala Sangit Vishwavidyalaya Act, 1956
12A. [ [Substituted by C.G. Act No. 12 of 2005 (w.e.f. 25-8-2005).]
(1)The Kulapati shall be a whole time salaried officer of the Vishwavidyalaya and his emoluments and other terms and conditions of service shall be prescribed by the Statutes.(2)The Kulapati shall hold office for a term of [5] years and shall not be eligible for appointment for more than two terms :Provided that he shall cease to hold office on attaining the age of 65 :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)The person holding office of the Kulapati in the Vishwavidyalaya immediately before the commencement of this Sanshodhan Adhiniyam shall continue to hold his office till the expiry of his term of office notwithstanding anything contained in the proviso to sub-section (2).(4)In the event of the occurrence of any vacancy including a temporary vacancy in the office of the Kulapati by reason of his death, resignation, leave, illness or otherwise, the Kuladhisachiva and it no Kuladhisachiva has been appointed or if the Kuladhisachiva is not available, the Adhishthata of any faculty or the senior most professor of Vishwavidyalaya teaching department nominated by the Kuladhipati for that purpose shall act as the Kulapati until the date on which the Kulapati appointed under sub-Section (1) or sub-section (7) of Section 12, 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].
