Section 47 in Indira Kala Sangit Vishwavidyalaya Act, 1956
47. Extraordinary powers of first Upa-Kulapati.
(1)The first Upa-Kulapati shall have powers for a period of one year from the date of his appointment :(a)with the previous approval of the Kulapati to make additional Statutes for any matter not provided for by the first Statutes;(b)to constitute provisional authorities and bodies, and on their recommendations to make rules providing for the conduct of the work of the Vishwavidyalaya;(c)subject to the control of the State Government to make such financial arrangements as may be necessary to enable this Act or any part thereof to be brought into operation;(d)with the sanction of the Kulapati to make such appointments as may be necessary to enable this Act or any part thereof to be brought into operation;(e)with the previous sanction of the Kulapati to appoint committees, as he may think fit, to discharge such of his functions as he may direct; and(f)generally to exercise all or any of the powers conferred on the Karyakarini Samiti by this Act or the Statutes.(2)Any orders passed by the Upa-Kulapati in exercise of the powers conferred by items (b), (d) and (e) of sub-section (1) shall cease to have effect after the expiry of the period of one year from the date of appointment of the Upa-Kulapati.
