Section 7 in The Dharmsinh Desai University Act, 2005
7. President.
(1)The Patron Trustee of the Dharmsinh Desai Foundation, Vadodara shall be the President of the University for life at his pleasure. He may at his pleasure designate any other permanent trustee of the trust to be the President of the University.(2)The President shall have, subject to the provisions of this Act, power to cause an inspection or review to be made by such person or persons as he may direct, of the University, its buildings, libraries, equipments and systems and processes and of any institution or centre maintained by the University, and also of the examinations, teaching, research 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.
