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State of Madhya Pradesh - Section

Section 38 in The M.P. Bhoj (Open) University Adhiniyam, 1991

38. Transitional provisions.

- Notwithstanding anything contained in this Act and the Statutes :-
(a)[ the first Kulpati, the first Registrar and the first Finance Officer shall be appointed by the Kuladhipati on the advice of the State Government and they shall be governed by the terms and conditions of service specified in their respective order of appointment : [Clauses (a) and (b) Substituted by Madhya Pradesh Act No. 10 of 1992, Section 3(i).]
[Provided that if the Kuladhipati is satisfied that circumstances exist which render it necessary for him to appoint a Kulpati, otherwise than in accordance with Section 9, after the first Kulpati has ceased to hold office, he may do so, on the advice of the State Government, for such term not exceeding four years as he may consider expedient and other terms and conditions of service of the Kulpati so appointed shall be such as may be specified in the order of his appointment :][Provided further that] [Substituted by Madhya Pradesh Act No. 12 of 1996.] the first Kulpati shall be eligible for appointment in the manner specified in the first Statutes for another terms;
(b)the first Board of Management shall consist of not more than fifteen members who shall be nominated by the Kuladhipati on the advice of the State Government and they shall hold office for a term of three years; and]
(c)[(i) the first Planning Board shall consist of not more than ten members who shall be nominated by the Kuladhipati on the advice of the State Government and they shall hold office for a term of three years;] [Substituted by Madhya Pradesh Act No. 10 of 1992, Section 3 (ii).]
(ii)the Planning Board shall, in addition to the powers and functions conferred on it by this Act, exercise the powers of the Academic Council and the Board of Studies until the Academic Council and the Board of Studies are constituted under the provisions of this Act and the Statutes, and in the exercise of such powers, the Planning Board may co-opt such members as it may decide.