Section 12 in The Chhattisgarh Kushabhau Thakre Patrakarita Avam Jansanchar University Act, 2004
12. Emoluments and conditions of service of Kulpati.
(1)Kulpati shall be a whole time salaried officer of the University and his emoluments and other terms and conditions of service shall be prescribed by Statute.(2)Kulpati shall hold office for a term of four years or till he attains the age of 70 years whichever is earlier and shall not be eligible for appointment for more than two terms :Provided that notwithstanding the expiry of his term he shall continue to hold office until his successor is appointed and enters upon his office but this period shall not, in any case, exceed six months.(3)If at any time upon representation made or otherwise and after making such enquiries as may be deemed necessary, it appears to the Kuladhipati that Kulpati:-(i)has made default in performing any duty imposed on him, by or under this Act; or(ii)has acted in a manner prejudicial to the interests of the University; or(iii)is incapable of managing the affairs of the University, the Kuladhipati may, notwithstanding the fact that the term of office of Kulpati has not expired, by an order, in writing, stating the reasons therein, require Kulpati to relinquish his office as from such date as may be specified in the order.(4)No order under sub-section (3) shall be passed unless the particulars of the grounds on which such action is proposed to be taken are communicated to Kulpati and he is given a reasonable opportunity of showing cause against the proposed order.(5)As from the date specified in the order under sub-section (3) Kulpati shall be deemed to have relinquished the office and the office of Kulpati shall fall vacant.(6)[ In the event of the occurrence of any vacancy including a temporary vacancy in the office of Kulpati by reason of his illness, leave, death, resignation or otherwise Dean of any faculty or the senior most Professor of the University Teaching Department nominated by the Kuladhipati in consultation with the State Government for that purpose shall act as Kulpati until the date on which Kulpati appointed under sub-section (1) or sub-section (7) of Section 11, enters, as the case may be, upon his office :Provided that the arrangement contemplated in this sub-section shall not continue for a period of more than six months.] [Substituted by C.G. Act No. 15 of 2005 (w.e.f. 25-8-2005).]
