Section 9(1) in C.U. Shah University First Statutes 2013
(1)The Provost shall be appointed by the President of the Governing Body of the University:Provided that, after expiry of the term of three years, a person shall be eligible for reappointment for another term of three years:Provided further that a Provost shall continue to hold the office even after expiry of his term till new Provost takes charge of the office, but in any case 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.
