Section 12 in Indira Kala Sangit Vishwavidyalaya Act, 1956
12. [ [Substituted by C.G. Act No. 12 of 2005 (w.e.f. 25-8-2005).]
(1)The Kulapati shall be appointed by the Kuladhipati from a panel of not less than three persons recommended by the Committee constituted under sub-section (2) of sub-section (6) :Provided that if the person or persons approved by the Kuladhipati out of those recommended by the committee are not willing to accept the appointment, the Kuladhipati may call for fresh recommendations from such committee.(2)The Kuladhipati shall appoint a committee consisting of the following persons, namely :(i)One person elected by the Karyakarini Samiti;(ii)One person nominated by the Chairman of the University Grants Commission;(iii)One person nominated by the Kuladhipati.The Kuladhipati shall appoint one of the three persons to be the Chairman of the committee.(3)For constituting the committee under sub-Section (2), the Kuladhipati shall, six months before the expiry of the term of the Kulapati, call upon Karyakarini Samiti and the Chairman of the University Grants Commission to choose their nominees and if any or both of them fail to do so within one month of the receipt of the communication in this regard, the Kuladhipati may, nominate any as nominee for the committee.(4)No person who is connected with the Vishwavidyalaya or any college shall be elected or nominated on the committee under sub-section (2).(5)The committee shall submit the panel within six weeks from the date of its constitution or such further time not exceeding four weeks as may be extended by the Kuladhipati.(6)If for any reasons the committee constituted under sub-section (2) fails to submit the panel within the period specified in sub-section (5) the Kuladhipati shall constitute another committee consisting of three persons not connected with the Vishwavidyalaya or any college, one of whom shall be designated as the Chairman. The committee so constituted shall submit a panel of not less than three persons within a period of six weeks or such shorter period as may be specified, from the date of its constitution.(7)If the committee constituted under sub-section (6) fails to submit the panel within the period specified therein, the Kuladhipati may appoint any person whom he deems fit, to be the Kulpati.]
