Section 15 in Indira Kala Sangit Vishwavidyalaya Act, 1956
15. Powers and duties of Adhyacharya.
(1)When the office of the Upa-Kulapati is vacant or the Upa-Kulapati is unable to discharge his functions owing to absence, illness or any other cause, the Adhyacharya shall perform the functions of the Upa-Kulapati till the time the Upa-Kulapati is appointed or resumes his duties, as the case may be.(2)When the Upa-Kulapati and the Adhyacharya are in the opinion of the Kulapati both unable to perform the functions of the Upa-Kulapati owing to absence, illness or any other cause, the Kulapati shall nominate any member of the Karyakarini Samiti to perform the functions of the Upa-Kulapati till the time the Upa-Kulapati or the Adhyacharya resumes duties.(3)All acts done by the Adhyacharya under sub-section (1) or by the person nominated under sub-section (2) shall be deemed to be acts done by the Upa-Kulapati.
