Section 14 in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998
14. Powers and duties of Kulpati.
(1)The Kulpati shall be the principal administrative and Academic Officer of the Vishwavidyalaya. He shall be an ex officio member and Chairman of the Executive Council and the Academic Council, and Chairman of such other authorities, committees and bodies of the Vishwavidyalaya 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 Vishwavidyalaya, but shall not be entitled to voted 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 Executive Council, the Academic Council and of such other authorities, committees and bodies of the Vishwavidyalaya of which he is the Chairman. He may delegate this power to any other officer of the Vishwavidyalaya.(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 earlier 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 Vishwavidyalaya 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 Vishwavidyalaya, 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 this power shall not extend to matters regarding amendment in the Ordinances, Statutes, Regulations or any matter relating to appointments.(5)On receipt of a report under sub-section (4) if the authority, committee or body concerned does not approve 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 under-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, any proceeding of any authority, committee or other body of the Vishwavidyalaya is likely to be prejudicial to the interest of the Vishwavidyalaya, he shall record his reason and refer the matter to the Kuladhipati and also inform the authority, committed or other body concerned shall not be given effect to till the matter is decided by the Kuladhipati under sub-section (4) of Section 11.(8)The Kulpati shall exercise general control over the affairs of the Vishwavidyalaya ans shall give effect to the decisions of the authorities of the Vishwavidyalaya.(9)The Kulpati shall exercise such other powers as may be prescribed by the Statutes, Ordinances and Regulations.
