Section 11 in The Chhattisgarh Kushabhau Thakre Patrakarita Avam Jansanchar University Act, 2004
11. Appointment of Kulpati.
(1)Kulpati shall be appointed by the Kuladhipati "under the doctrine of pleasure" after consultation with the State Government from a panel of not less than three distinguished persons in the field of Journalism recommended by the search committee constituted under sub-section (2) or sub-section (6) :Provided further if the person or persons approved by the Kuladhipati out of those recommended by the search committee are not willing to accept the appointment, the Kuladhipati may call for fresh recommendations from such search committee.(2)The Kuladhipati shall constitute a search committee consisting of the following persons, namely :-(i)one person recommended by the Executive Council;(ii)one person nominated by Chairman of the University Grants Commission;(iii)one person nominated by the State Government.The Kuladhipati shall appoint them and one of them shall be designated as chairperson of the committee.(3)For constituting the committee under sub-section (?), the Kuladhipati shall, six months before the expiry of the term of Kulpati call upon the Executive Council, the State Government and Chairman of the University Grants Commission to choose their nominees and if any or both of them fail to do so within one month of the receipt of the Kuladhipati's communication in this regard, the Kuladhipati may further nominate anyone or all the persons, as the case may be.(4)No person who is connected with the University or any college shall be recommended or nominated on the committee under sub-section (2).(5)The committee shall submit the panel within six weeks from the date of its constitution or such further time not exceeding four weeks as may be extended by the Kuladhipati.(6)If for any reason the committee constituted under sub-section (2) fails to submit the panel within the period specified in sub-section (5), the Kuladhipati shall constitute another committee consisting of three persons, not connected with the University or any college, and shall appoint them, and one of them shall be designated as the chairperson. The committee so constituted shall submit a panel of three persons within a period of six weeks or such shorter period as may be specified, from the date of the constitution.(7)If the committee constituted under sub-section (6) fails to submit the panel within the period specified therein the Kuladhipati may appoint any person he deems fit, to be Kulpati, after consultation with the State Government.(8)For newly established University the State Government shall appoint Kulpati from field of journalism, for a period not exceeding [Five] [Substituted 'two' by C.G. Act No. 24 of 2006, dated 20.8.2006.] years and the person so appointed shall constitute Executive Council, Academic Council and other authorities of the University within [one year] [Substituted by C.G. Act No. 15 of 2005 (w.e.f. 25-8-2005).] of establishment of the University and till the constitution of above authorities shall be deemed to be the Executive Council, Academic Council and other authorities of the University and shall use the power and discharge the duties conferred on these authorities under this Act:[Provided that the Kuladhipati may, if he considers it necessary or expedient to do so, appoint a Committee after consultation with the State Government consisting of an educationist, an administrative expert and a financial expert to aid and advise the Kulpati in exercise of his powers and performance of functions.] [Inserted by C.G. Act No. 15 of 2005 (w.e.f. 25-8-2005).]
