Section 11 in Chhattisgarh Swami Vivekanand Technical University Adhiniyam, 2004
11. The Kuladhipati and his powers.
(1)The Governor of Chhattisgarh shall be the Kuladhipati of the University.(2)The Kuladhipati shall by virtue of his office, be the Head of the University and shall, when present preside the meetings or convocation of the University.(3)The Kuladhipati may-(a)call for any record or information relating to the affairs of the University; and(b)after reasons, to be recorded, refer any matter except a matter falling under section 55, for reconsideration to any officer or authority of the University, which has previously considered such matter.(4)The Kuladhipati may, by an order in writing, annul -(a)any proceedings of any officer, authority, committee or body of the University constituted by or under this Act, which is not in conformity with this Act, Statute, Ordinance or Regulations; or(b)any proceedings of any authority, committee or other body which has been referred to him by Kulpati under Sub-section (7) of Section 14. if he is satisfied that such proceedings are prejudicial to the interest of the University :Provided that before making such order he shall call upon the officer, authority, committee or body concerned to show cause why such an order should not be made and if any cause is shown within the time specified by him in this behalf he shall consider the same.(5)Where the Kuladhipati passes an order annulling the proceedings under Subsection (4), he may make such order in relation thereto in conformity with this Act, Rule, Statute, Ordinance or Regulation, as he may deem fit in the interest of the University and the order so made shall be final.(6)Every proposal to confer honorary degree shall be subject to the confirmation of the Kuladhipati.(7)The Kuladhipati shall exercise such powers as may be conferred on him by or under this Act.
