Section 15B in The M.P. Vishwavidyalaya Adhiniyam, 1973
15B. [ Rector. [Inserted by M.P. Act No. 23 of 1983.]
- [(1) A Rector shall be appointed by the Executive Council on the recommendation of the Kulpati. If the Executive Council does not accept the recommendation of the Kulpati, the matter shall be referred to the Kuladhipati whose decision thereon shall be final].(2)The Rector shall be a salaried officer of the University.(3)Subject to the provisions of this Act, the term of office, conditions of service and emoluments of the Rector shall be such as may be prescribed by Statutes and till so prescribed, as may be determined by the Kuladhipati.(4)The Rector shall perform such duties and exercise such powers of Kulpati as may be assigned to him by the Kuladhipati in consultation with the Kulpati and he shall perform such other duties and exercise such powers as may be prescribed by Regulations.][15C] [Renumbered by M.P. Act No. 23 of 1983.]. State University Service.(1)With effect from such date as the State Government may, by notification, appoint in this behalf, there shall be constituted the State University Service for the purpose of providing officers to all the Universities in the State. The State University Service shall consist of the cadre of Registrars and such cadres of other officer concerned under clause (vi) of Section 11 as the State Government may, by notification specify.(2)The State Government may make rules for regulating the recruitment and the conditions of Service of persons appointed to the State University Service :Provided that until the State University Service is constituted under sub-section (1) and the rules are made under this sub-section, appointments to the posts of Registrars vacant on the date of commencement of the Madhya Pradesh Vishwavidyalaya (Sanshodhan) Adhiniyam, 1980 or to the posts of other officers specified in the notification under sub-section (1) vacant on the date of publication of notification specifying the cadres of officers, as the case may be, shall be filled in by the Kuladhipati by securing the services of suitable officers on deputation.(3)All the rules made under this section shall be laid on the table of the Legislative Assembly.(4)The persons holding the posts of Registrars the date appointed under sub-section (1) of the person holding the posts of officers included in the cadre specified in the notification under the said sub-section, if confirmed in the said posts before the 1st day of September, 1980, shall be permanently absorbed and included in the State University Service. The remaining persons holding the aforesaid posts on the 1st day of September, 1980 may, if found suitable after following such procedure as may be prescribed by rules, be absorbed in the State University Service either provisionally or finally. If any person is not absorbed finally in the State University Service his services shall be liable to be terminated at any time on payment of one month's salary last drawn by him.(5)Where any person referred to in the aforesaid sub-section is finally absorbed in the State University Service as provided therein the conditions of service applicable to him immediately before his absorption, shall not be changed to his disadvantage by making them less favourable to him, except that he shall be liable to transfer from one University to another.]
