Section 10 in The M.P. Makhanlal Chaturvedi Rashtriya Patrakarita Vishwavidyalaya Sansthan Adhiniyam, 1990
10. Director General.
(1)The Director General of the Sansthan shall be appointed by the General Council :Provided that the First Director General shall be appointed by the Chairman.(2)Subject to the specific and general directions of the General Council, the Director General shall exercise all powers of the Managing Committee in the management and administration of the Sansthan, that have been delegated to him by the Managing Committee.(3)The Director General shall be a professional man from any branch of Journalism or mass communication with over twenty years experience at a senior level in public or private sector.(4)The Director General shall-(a)ensure that the provisions of this Act and the regulations are duly observed, and he shall have powers as are necessary for that purpose;(b)convene the meetings of the General Council, and perform all other acts, as may be necessary to give effect to the provisions of this Act;(c)represent the Sansthan, in suits or proceedings by or against the Sansthan, sign powers of attorney and verity the pleading or depute representatives for the purpose;(d)have all powers relating to the proper maintenance of discipline in the Sansthan.(5)If in the opinion of the Director General any emergency has arisen which requires immediate action to be taken, the Director General shall take such action as he deems necessary and shall at the earliest opportunity thereafter report his action to such officer, authority, committee or other body as would have in the ordinary course dealt with the matter :Provided that the action taken by the Director General shall not commit the University to any recurring expenditure for a period of more than six months and also that Director General shall not create any post or make any appointment without the sanction of the Managing Committee :Provided further that where any such action taken by the Director General affects any person in the service of the Sansthan such person shall be entitled to prefer, within thirty days from the date on which such action is communicated to him, an appeal to the General Council.(6)On receipt of a report under sub-section (5) if the authority, committee or body concerned does not approve of the action taken by the Director General it shall refer the matter to the Chairman whose decision thereon shall be final.(7)The action taken by the Director General under sub-section (5) shall be deemed to be the action taken by the appropriate authority until it is set-aside by the Chairman on a reference made under sub-section (6) or is set-aside by the General Council on an appeal under sub-section (5).(8)The Director General shall-(i)decide the participation of staff and students in workshops/ seminars and study tours;(ii)make appointments to the non-officer cadres in a manner prescribed by the General Council;(iii)have powers to take disciplinary action against staff of the Sansthan subordinate to him;(iv)maintain high standards of education;(v)finalise holdings of seminars/workshops, short-term refresher courses at the Sansthan.(9)The Director General shall be the head of the Sansthan.(10)The Director General shall be the convenor of the Academic Council and shall convene its meetings and maintain all records of the Academic Council.(11)The Director General shall be responsible for carrying out decisions of the Academic Council.
