Section 47(1) in Indira Kala Sangit Vishwavidyalaya Act, 1956
(1)The first Upa-Kulapati shall have powers for a period of one year from the date of his appointment :(a)with the previous approval of the Kulapati to make additional Statutes for any matter not provided for by the first Statutes;(b)to constitute provisional authorities and bodies, and on their recommendations to make rules providing for the conduct of the work of the Vishwavidyalaya;(c)subject to the control of the State Government to make such financial arrangements as may be necessary to enable this Act or any part thereof to be brought into operation;(d)with the sanction of the Kulapati to make such appointments as may be necessary to enable this Act or any part thereof to be brought into operation;(e)with the previous sanction of the Kulapati to appoint committees, as he may think fit, to discharge such of his functions as he may direct; and(f)generally to exercise all or any of the powers conferred on the Karyakarini Samiti by this Act or the Statutes.
