Section 22 in Indira Kala Sangit Vishwavidyalaya Act, 1956
22. [ Karyakarini Samiti. [Substituted by C.G. Act No. 12 of 2005 (w.e.f. 25-8-2005)]
(1)The Karyakarini Samiti shall consist of the following persons namely :-(i)The Kulapati,(ii)The Kuladhisachiv, if any,(iii)The successor of the founders of the Vishwavidyalaya,(iv)The Adhishthatas,(v)Two principal, other than adhisthatas of colleges to be appointed by the Kuladhipati by rotation according to seniority.(vi)One Professor, and if there is no Professor, one Reader to the Vishwavidyalaya Teaching Department shall be appointed by the Kuladhipati by rotation according to seniority.(vii)The Secretary, Higher Education or his representative, not below the rank of Dy. Secretary.(viii)Two persons nominated by the Kuladhipati.(ix)Four members of the Chhattisgarh Vidhan Sabha, nominated by the Rajya Vidhan Sabha.(2)The term of office of persons becoming members of the Karyakarini Samiti under items : (v), (vi), (viii) and (ix) shall, subject to Section 52 of the Adhiniyam, be 3 years.(3)Five members inclusive of the Chairman shall form a quorum.]
