Section 8 in The Pandit Deendayal Petroleum University Act, 2007
8. President.
(1)The President of the University shall be appointed by the Society.(2)The person to be appointed as President shall,-(i)be an eminent educationalist, technologist, industrialist or administrator having vision for human resources development,(ii)be associated with Gujarat in terms of development, education, philanthropy, industrial or business development or exemplary administration in the State services corporations or public bodies, and(iii)not have attained the age of [Seventy years] [Substituted 'sixty-five years' by Gujarat Act No. 11 of 2012, dated 11.4.2012.] on the date of nomination or re-nomination.(3)The President shall hold office for a period of three years and shall be eligible for re-nomination [for more than one term] [Substituted 'for one more term only' by Gujarat Act No. 11 of 2012, dated 11.4.2012.].(4)The other terms and conditions shall be such as may be determined by the Society.(5)Where a vacancy in the office of the President occurs on account of death, resignation or otherwise, the Society shall appoint immediately suitable person to be the President in accordance with the provision of sub-section (2).(6)The President may resign from his office by writing under his hand addressed to the Chairman of the Society and such a resignation shall take effect from the date of acceptance by the Chairman.(7)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, hostels, 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, academic affairs and finances of the University.
