Section 8 in Pandit Sundar Lal Sharma (Open) University Chhattisgarh Adhiniyam, 2004
8. The Kuladhipati.
(1)The Governor of Chhattisgarh shall be the Kuladhipati of the University'(2)Subject to the provisions of sub-sections (3) and (4), the Kuladhipati shall have the right to cause an inspection to be made, by such person or persons as he may direct, to the University, its buildings, laboratories and equipment, and of any Regional Centre, a Study Centre and also of the examination, instruction and other work conducted or done by the University, and to cause an inquiry to be made in like manner in respect of any matter connected with the administration and finances of the University.(3)Where an inspection or inquiry has been ordered by the Kuladhipati, the University may depute representative to represent the University in such inspection or inquiry.(4)The Kuladhipati may address the Kulpati with reference to the results of such inspection or inquiry together with views and advice with regard to the action to be taken thereon as the Kuladhipati may be pleased to offer and on receipt of the address made by the Kuladhipati, the Kulpati shall communicate forthwith to the Executive Council the results of the inspection or inquiry and the views of the Kuladhipati and the advice tendered by him upon the action to be taken thereon.(5)Where the Executive Council does not within a reasonable time, take action to the satisfaction of the Kuladhipati, the Kuladhipati may, after considering any explanation furnished or representation made by the Executive Council, issued such directions as he may think fit and the Executive Council shall be bound to comply with such directions.(6)Without prejudice to the foregoing provisions of this section the Kuladhipati may, by an order in writing, annul any proceedings of the University which is not in conformity with this Act, Statute or Ordinance:Provided that before making any such order, he shall call upon the University to show cause why such an order should not be made and if any cause is shown within a reasonable time, he shall consider the same.(7)The Kuladhipati shall have such other powers as may be specified by the Statute.
