Section 54(4) in Indira Kala Sangit Vishwavidyalaya Act, 1956
(4)As from the appointed date, the following consequences shall ensue, namely :-(i)this Act shall have effect subject to the notified order of the State Government;(ii)the Kulapati, holding office immediately before the appointed date, shall notwithstanding that his terms of office not expired, vacate his office;(iii)every person holding office as a member of the [Karyakarini Samiti], the Karyakarini Samiti or the Shiksha Samiti, as the case may be, immediately before the appointed date shall cease to hold that office;(iv)until the [Karyakarini Samiti] [Substituted by C.G. Act No. 12 of 2005 (w.e.f. 25-8-2005).], Karyakarini Samiti, or Shiksha Samiti, as the case may be, reconstituted, the Kulapati appointed under Section 54 (3) shall exercise the powers and perform the duties conferred or imposed by or under this Act, on the [Karyakarini Samiti] [Substituted by C.G. Act No. 12 of 2005 (w.e.f. 25-8-2005).], Karyakarini Samiti or Shiksha Samiti :Provided that the Kuladhipati may, if considers it necessary so to do, appoint a Committee consisting of an educationist, an administrative expert and a financial expert to assist the Kulapati so appointed in exercise of such powers and performance of such duties.
