Section 34 in The Chhattisgarh Vishwavidyalaya Adhiniyam, 1973
34. Co-ordination Committee.
- [(1) There shall be a Co-ordination Committee consisting of the following persons, namely :-(i)Kuladhipati ;(iii)Minister-In-Charge, related to Higher Education Department;(ii)Chief Minister, Government of Chhattisgarh;(iv)Minister-In-Charge, related to Technical Education Department;(v)Minister-In-Charge, related to Agriculture Education and Research Department;(vi)Minister-In-Charge, related to Medical Education Department;(vii)Chief Secretary, Government of Chhattisgarh;(viii)The Kulpatis of the Universities Specified in the Second Schedule;(ix)The Rectors of the Universities specified in the Second Schedule;(x)Principal Secretary/Secretary, Government of Chhattisgarh, Law and Legislative Affairs Department;(xi)Principal Secretary/Secretary, Government of Chhattisgarh, Finance Department.(xii)Principal Secretary/Secretary, Government of Chhattisgarh, Higher Education Department;(xiii)Principal Secretary/Secretary, to Government of Chhattisgarh;(xiv)The Kulpatis of the Universities constituted under any Act of the State Legislature.](2)The Kuladhipati shall be the President of the Co-ordination Committee and the Principal Secretary/Secretary to Government of Chhattisgarh, Higher Education Department, shall be its Secretary.(3)On coming into force of this Act, notwithstanding the provisions of Section 36 and Section 38 the first Statutes and Ordinances shall be drawn up by the Co-ordination Committee. The First Statutes and Ordinances shall come into force from such date as the Kuladhipati may by an order specify :Provided that the power conferred on the Co-ordination Committee to draw up the first Statutes and Ordinances shall be exercised within a period of one year from the date appointed under sub-section (3) of Section 1.(4)The Co-ordination Committee shall exercise the following powers and discharge the following functions ;-(i)to undertake from time to time examination of the Statutes and Ordinances in force in the various Universities and suggest modifications;(ii)to approve or reject the Statutes and Ordinances submitted by the Executive Council of the University;(iii)to recommend to the Universities and the Commissioner, Higher Education on its own motion or on the request of any University a Teacher Exchange Programme, organization of refresher courses or any other academic programme;(iv)to promote co-operation in academic programmes among the Universities;(v)to consider matters of common interest to all or some of the Universities;(vi)to frame bye-laws for the conduct of its business.(5)The Co-ordination Committee shall meet at Bhopal or such other place and at such intervals as the Kuladhipati may determine.
