Section 17A in Indira Kala Sangit Vishwavidyalaya Act, 1956
17A. [ [Inserted by C.G. Act No. 8 of 2002.]
(1)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 the Kulapati;(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 the Kulapati has not expired, by an order in writing stating the reasons therein, require the Kulapati to relinquish his office as from such date as may be specified in the order.(2)No order under sub-section (1) shall be passed unless the particulars of the grounds on which such action is proposed to be taken are communicated to the Kulapati and he is given a reasonable opportunity of showing cause against the proposed order.(3)As from the date specified in the order under sub-section (1), the Kulapati shall be deemed to have relinquished the office and the office of the Kulapati shall fall vacant.]
