Section 15 in The M.P. Vishwavidyalaya Adhiniyam, 1973
15. Powers and duties of Kulpati.
(1)The Kulpati shall be the principal administrative and academic officer of the University and shall in the absence of the Kuladhipati preside at the meetings of the Court. He shall be an ex-officio member and Chairman of the Executive Council and the Academic Council, member of the Court, and Chairman of such other authorities, committees and bodies of the University of which he is a member. He shall be entitled to be present and to speak at any meeting of any authority, committee or other body of the University hut shall not be entitled to vote thereat unless he is a member of the authority, committee or body concerned.(2)It shall be the duty of the Kulpati to ensure that this Act, the Statutes, the Ordinances and the Regulations are faithfully observed and he shall have all powers necessary for this purpose.(3)The Kulpati shall have the power to convene meetings of the Court, the Executive Council, the Academic Council and of such other authorities, Committees and bodies of the University of which he is the Chairman. He may delegate this power to any other officer of the University.(4)If in the opinion of the Kulpati any emergency has arisen which requires immediate action to be taken, the Kulpati shall take such action as he deems necessary and shall at the earliest opportunity thereafter report his action to such officer, authority, committee or other body as would have in the ordinary course dealt with the matter :Provided that the action taken by the Kulpati shall not commit the University to any recurring expenditure for a period of more than three months :Provided further that where any such action taken by the Kulpati affects any person in the service of the University such person shall be entitled to prefer, within thirty days from the date on which such action is communicated to him, an appeal to the Executive Council :[Provided also that the power shall not extend to matters regarding amendment in the Ordinances, Statutes, Regulations or any matter relating to [x x x] [Inserted by M.P. Act No. 23 of 1991.] appointments.](5)On receipt of a report under sub-section (4), if the authority, Committee or body concerned does not approve of the action taken by the Kulpati it shall refer the matter to the Kuladhipati whose decision thereon shall be final.(6)The action taken by the Kulpati under sub-section (4) shall be deemed to be the action taken by the appropriate authority until it is set-aside by the Kuladhipati on a reference made under sub-section (5) or is set-aside by the Executive Council on an appeal under the second proviso to sub-section (4).(7)If in the opinion of the Kulpati, and proceeding of any authority, committee or other body of the University is likely to be prejudicial to the interests of the University, he shall record his reasons and refer the matter to the Kuladhipati and so inform the authority, committee or other body concerned whereupon the decision concerned shall not be given effect to till the matter is decided by the Kuladhipati under sub-section (4) of Section 12.(8)The Kulpati shall exercise general control over the affairs of the University and shall give effect to the decisions of the authorities of the University.(9)The Kulpati shall exercise such other powers as may be prescribed by the Statutes, Ordinances or Regulations.
