Section 13 in The Chhattisgarh Kushabhau Thakre Patrakarita Avam Jansanchar University Act, 2004
13. Powers and duties of Kulpati.
(1)Kulpati shall be the principal administrative and academic officer of the University [x x x] [Omitted by C.G. Act No. 15 of 2005 (w.e.f. 25-8-2005).]. He shall be an ex-officio member and chairman of the Executive Council and Academic Council, [x x x] [Omitted by C.G. Act No. 15 of 2005 (w.e.f. 25-8-2005).], and Chairman and such authorities, committees or"bodies of the University of which he is a member. He shall be entitled to be present and to speak at any meeting of any authority, committee or other body of the University but shall not be entitled to vote unless he is a member of the authority, committee or body concerned.(2)It shall be the duty of Kulpati to ensure that this Act, Statute, Ordinance and Regulation are faithfully observed and he shall have all powers necessary for these purpose.(3)Kulpati shall have the power to call the meetings of the Executive Council, Academic Council and such other authority of which he is chairman or delegate his power to any other officer.(4)If in the opinion of Kulpati any emergency has arisen which require immediate action to be taken, Kulpati 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 Kulpati shall not commit the University to any recurring expenditure for a period of more than three months :Provided further that where any such action taken by Kulpati affects any person in the service of the University, 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 Executive Council:Provided also that the power shall not extend to matters regarding amendment in Ordinance, Statute, Regulation or any matter relating to appointments.(5)On receipt of a report under sub-section (4) if the authority, committee or body concerned does not approve of the action taken by Kulpati it shall refer the matter to the Kuladhipati whose decision thereon shall be final.(6)The action taken by Kulpati under sub-section (4) shall be deemed to be the action taken by the appropriate authority until it is set aside by the Kuladhipati on a reference made under sub-section (5) or is set aside by the Executive Council or an appeal under the second proviso to sub-section (4).(7)Kulpati shall exercise general control over the affairs of the University and shall give effect to the decisions of the authorities of the University.(8)Kulpati shall exercise such other powers as may be prescribed by Statute, Ordinance or Regulation.(9)It shall be the duty of first Kulpati of the University to constitute [x x x] [Omitted by C.G. Act No. 15 of 2005 (w.e.f. 25-8-2005).] Executive Council, Academic Council and other authorities of the University within [one year] [Substituted by C.G. Act No. 15 of 2005 (w.e.f. 25-8-2005).] from the appointed date.
