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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Chattisgarh - Subsection

Section 9(8) in Pandit Sundar Lal Sharma (Open) University Chhattisgarh Adhiniyam, 2004

(8)To carry out the business of newly established University the State Government may appoint Kulpati, a person from the filed of education for a period not exceeding [Five] [Substituted 'two' by Act No. 23 of 2006, dated 28.8.2006.] years and the person so appointed shall constitute Executive Council, Academic Council and other Authorities of the University within a period of six months from the date of establishment of the University and till the said authorities are constituted, Kulpati shall be deemed to be the Executive Council, Academic Council or such other Authority, as the case may be, and shall exercise the powers and perform the duties conferred or imposed on such authorities by or under this Act:Provided that the Kuladhipati may, if he considers it necessary or expedient so to do, appoint a committee, after consultation with the State Government, consisting of an educationist and an administrative expert and financial expert to aid and advise Kulpati in the exercise of his powers and performance of functions.