9. Appointment, Powers and Responsibilities of the Provost.
(1)The Provost shall be appointed by the Governing Body out of the panel of three persons recommended by the Search Committee consisting of the following members, and shall, subject to the provisions of sub-Section (6), hold office for a term of three years:-(i)an eminent professional to be nominated by the Board of Management;(ii)an eminent educationalist to be nominated by the Board of Management; and(iii)one member of the Board of Management to be nominated by the President.If the President does not approve any of the persons so recommended, he shall record the reasons thereof and call for fresh recommendations:Provided that, on the expiry of term, the Provost shall be eligible for reappointment for subsequent terms until he attains maximum prescribed age:Provided further that a Provost shall continue to hold the office even after the expiry of term till the new Provost joins. However, this period shall not exceed one year:Provided also that the President may appoint first Provost for a period of one year or until the regular Provost is appointed under this section whichever is earlier:Provided further that, in case of an emergency like illness, long absence, resignation or due to any other reason the President shall assign the duties of the Provost to a competent authority of the University. However, this period of interim arrangement shall not exceed one year.(2)The Provost shall draw such emoluments which shall not be less than the emoluments prescribed by the UGC from time to time.(3)The Provost shall be the principal executive and academic officer of the University and shall exercise general superintendence and control over the affairs of the University and shall execute the decisions of the various authorities of the University, and shall exercise such powers and perform such duties as may be prescribed by the Act and the Statutes arid as assigned by the President/Governing Body from time to time in addition to the following duties:-(a)To advise the Governing Body on planning and development of the University, particularly in respect of the norms and standards of education, teaching and research in the University and ensure compliance of the same..(b)To apply for membership of other institutions like Association of Indian Universities, Commonwealth Universities, Association of International Universities, India International Centre etc.(c)To coordinate With Deans/Chairpersons concerned for collaboration with any University/Research Institute/Centers of the country and abroad from time to time with prior approval of the Governing Body and in accordance with the government directive.(d)To co-ordinate with the Deans concerned with regard to teaching and research in the University Teaching Departments/Schools of Studies/Maintained institutes etc. and introduction of nEw courses.(e)To provide academic leadership and motivation for excellence.(f)To process disciplinary action, whenever needed, against the faculty, Technical/Admin. Staff of the University/maintained institutions as per rules and as per Statutes.(g)To ensure quality norms and standards pertaining to the courses of study offer ad or to be offered by the University within and outside the country.(h)To take steps to obtain accreditation etc.(4)In the absence of the President, the Provost shall undertake all the functions of the President and p reside over the Convocation.(5)Where in the opinion of the Provost, it is necessary to take immediate action on any matter for which powers are conferred on any other authority by or under this Act, he may take such action as he deems necessary and shall at the earliest opportunity thereafter report his action to such officers or authority as would have, in the ordinary course, dealt with the matterProvided that where any such action taken by the Provost affects any person in the service of the University, such person shall be entitled to prefer, within three months from the date on which such action is communicated to him, an appeal to the Board of Management and the Board of Management may confirm or modify or reverse the action taken by the Provost.(6)Where in the opinion of the Provost, any decision of any authority of the University is outside the powers conferred by this Act, Statutes or is likely to be prejudicial to the interest of the University, he shall request the concerned authority to revise its decision within fifteen days from the date of his decision and in case the authority refuses to revise such decision wholly or partly or fails to take any decision within fifteen days, then such matter shall be referred to the President and his decision thereon shall be final.(7)The President may, on representation made or otherwise and after making such inquiry as may be deemed necessary, the situation so warrants that the continuance of the Provost is not in the interests of the University, by an order in writing stating the reasons therein, direct the Provost to relinquish his office from a date specified in the order:Provided that before taking any action under this sub-section, the Provost shall be given an opportunity of being heard.
