Section 22 in The Maharashi Patanjali Sanskrit Sansthan Adhiniyam, 2007
22. Chairman of Institute.
(1)A Sanskrit scholar of repute shall be appointed as the Chairman of the Institute by the President of General Council in accordance with the regulation made in this behalf.(2)The Chairman shall hold office for a term of five years from the date on which he enters upon his office, or until he attains the age of sixty live years, whichever is earlier and shall, be eligible to be considered for subsequent terms subject to the upper age limit of sixty five years :Provided that he shall continue in office until his successor is appointed and enters upon his office, but such period shall not exceed six months.(3)The service conditions and functions of the Chairman shall be determined by the regulation made in this regard.(4)The Chairman shall be the principal executive and academic officer of the Institute and it shall be the duty of the Chairman to see that this Act and the regulation are faithfully observed.(5)Notwithstanding anything contained in this Act. in any emergency, arising out of the business of the Institute which in the opinion of the Chairman requires that immediate action should be taken, he shall take such action as he deems necessary and shall thereafter report, his action for confirmation to the Executive Council at its next meeting;Provided that the action taken by the Chairman shall not commit the Institute to any recurring expenditure for a period of more than three months :Provided further that this power shall not extend to matters regarding amendment in regulations or any matter relating to appointments.(6)If in the opinion of the Chairman any proceeding of any authority, committee or other body of the Institute is likely to be prejudicial to the interest of the Institute, he shall record his reasons and refer the matter to the General Council and so inform the authority, committee or other body concerned where upon the decision concerned shall not be given effect to till the matter is decided by the General Council.(7)If, at any time, upon representation made or otherwise and after making such enquiries as may be deemed necessary, it appears to the President of the General Council that the Chairman of the Institute,-(a)has failed in performing any duty imposed on him, by or under this Act, or the regulations; or(b)has acted in a manner prejudicial to the objectives or interests of the Institute; or(c)is incapable of managing the affairs of the Institute, the President may, notwithstanding the fact that the term of office of the Chairman has not expired, by an order in writing, stating the reasons therein, require him to relinquish his office from such date as may be specified in the order :Provided that no order under this sub-section shall be passed without giving or reasonable opportunity to the Chairman of showing cause against the proposed order.(8)As from the date specified in the order passed under sub-section (7), the Chairman shall be deemed to have relinquished his office and the post shall fall vacant.
