Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(1) in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998

(1)The Kulpati shall be appointed by the Kuladhipati from a panel of not less than three distinguished persons in the field of technical education recommended by the committee constituted under sub-section (2) or sub-section (6) :Provided that if the person or persons approved by the Kuladhipati out of those recommended by the Committee are not willing to accept the appointment, the Kuladhipati may call for fresh recommendations from such Committee :Provided further that the first Kulpati shall be appointed by the Kuladhipati after consultation with the State Government.