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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Chattisgarh - Subsection

Section 14(4) in Indira Kala Sangit Vishwavidyalaya Act, 1956

(4)The Adhyacharya shall be an ex-officio member of the [Karyakarini Samiti] [Substituted of C.G. Act No. 12 of 2005 (25-8-2005)], of the Karyakarini Samiti and of the Shiksha Samiti, and shall perform such duties and exercise such powers of the Upa-Kulapati as may be assigned to him by the Kulapati in consultation with the Upa-Kulapati and he shall perform such other duties and exercise such other powers as may be prescribed by Ordinances.