Section 3 in First Statutes of the Indus University, Gujarat, India
3. Officers of the Indus University
3.1Officers of the Indus University.- The following will be the Officers of the Indus University:(a)President(b)Associate President(c)Provost (Executive President)(d)Associate Provost (Executive Vice President)(e)Deans(f)Registrar(g)Chief Finance & Accounts Officer(h)Principals/Directors of constituent Institutes and Centers(i)Heads of Departments(j)Professors(k)Associate Professors(l)Assistant Professors(m)Visiting Professors(n)Proctor(o)Deputy Registrars(p)Assistant Registrars(q)Controller of Examination(r)Officers(s)Librarian(t)Managers(u)Rectors /WardensOther Officers of the Indus University will be appointed as required as per the guidelines of. UGC, AICTE and other regulatory bodies and as per the provisions in Section 18 of the Act.Powers and functions of President, Associate President, Provost (Executive President), Associate Provost (Executive Vice President), Deans, Registrar, Chief Finance & Accounts Officer and Principals Directors of constituent Institutes and Centers are defined in First Statutes. For rest of the officers, the powers, and functions will be defined by Human Capital Management Committee.3.2President. - There shall be a President of the University,-3.2.1The President shall be nominated by the Sponsoring Body. No age bar shall be considered while nominating President.3.2.2The Chairperson of the Sponsoring Body or his nominee shall be the first President.3.2.3The President will preside at all convocations of the University and the meetings of Board of Governance.3.2.4The office of the President may be located anywhere in India or overseas.3.2.5The President shall have such powers conferred on him by the Act or the Statutes made there under, which shall include and not limited to the following powers, namely:-3.2.5.1To function as the Head of the University,3.2.5.2He will be the highest academic and executive authority of the University,3.2.5.3To create positions in the university as deemed required with the consent of the sponsor,3.2.5.4To call for any information and records,3.2.5.5To diversify & enhance the streams of academic programs and constituent institutions with the consent of the sponsor,3.2.5.6To approve, appoint or re-appoint or terminate the appointment of the Provost (Executive. President) . and Associate Provost (Executive Vice President), in accordance with the provisions of this Act & the Statutes or opinion of the Board of Governance,3.2.5.7To approve the appointment, of the Chief Finance & Account Officer;3.2.5.8To approve the Agenda matters of Board of Governance in the manner provided for in the act and to decide about tabled agenda if deemed to be necessary at the time of meeting,3.2.5.9To resolve any conflict (including conflicts at a meeting of the Board . of Governance) in the manner provided for in this Act in the event of a conflict inter-se between the functionary or functionaries or body or bodies and any other functionary of body of the University, then the issue shall be referred to the President and the decision of the President in respect of such issue shall be final and binding on the University.3.3Associate President. - There shall be a Associate President of the University,-3.3.1The Associate President shall be nominated by the Sponsoring Body. No age bar shall be considered while nominating Associate President.3.3.2Tenure of the Associate President will be decided by Sponsoring body in the appointment letter.33.3The Chairperson of the Sponsoring Body or his nominee shall be the first Associate President.3.3.4The Associate President will perform all functions and hold all the powers of the President (as described in statutes) in absence of President.3.3.5The Associate President will be Alternate Chairman of Board of Governance and Board of Management.3.3.6The Associate President will be Vice Chairman of the Board of Finance and Accounts.3.4Provost (Executive President). - Provost (Executive President) shall be appointed by the President from a panel of three persons recommended by the Search Committee to be considered for the equivalent role of Vice Chancellor of a state university.3.4.1Such person must-3.4.1.1hold a Ph.D. qualification in any of the disciplines,3.4.1.2have a post-qualification experience of at least 10 years,3.4.1.3be an accomplished academician or educational administrator or professional from,, industry, business and research, with a track record of at least 10 years in his chosen field of activity.3.4.2If the President does not approve any of the persons so recommended, he shall record the reasons thereof and call for fresh recommendations.3.4.3The term of the office of the Provost (Executive President) shall be for three years, or attaining his age of 70 years whichever is earlier.3.4.4. He may be reappointed for a subsequent term of identified tenure at the pleasure of the Sponsor.3.4.5He shall be a whole-time salaried officer of the University.3.4.6The terms and conditions of the Provost (Executive President) will be decided by the sponsor.3.4.7The Provost (Executive President) of the University will serve as Vice Chairman of the Board of Governance and the Board of Management. He will also serve as Chairman of the Academic Council. He will also be nominated as Chairman of other committees as per the directions of the Board of Governance and Board of Management.3.4.8The Provost (Executive President) shall exercise general supervision and control over the affairs of the University and shall give effect to 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, the Statutes or the Ordinances.3.4.9If in the opinion of the Provost (Executive President), 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 matter.3.4.10Provided that if in the opinion of the concerned authority such action should not have been taken by the Provost (Executive President), then such case shall be referred to the President, whose decision there on shall be final.3.4.11Provided further that where any such action taken by the Provost (Executive President) 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 Governance and the Board of Governance may confirm or modify or reverse the action taken by the Provost (Executive President).3.4.12If in the opinion of the Provost (Executive President) 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 reasonable time 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 reasonable time, then such matter shall be referred to the President and his decision thereon shall be final and binding.3.4.13At any time upon representation being made by the Provost (Executive President) or otherwise, and after making such enquiries as may be deemed necessary, the President by an order in writing stating the reasons therein, may ask the Provost (Executive President) to relinquish his office from such date as may be specified in P the order after giving due considerations of natural justice to represent himself before an authority constituted by the sponsoring body3.4.14If in the opinion of the Sponsor, the actions of the Provost (Executive President) are found to be in any way detrimental to the interests of the University, the Sponsor shall appoint such other person as may be found appropriate in the position of Provost (Executive President) to succeed the person so acting after proper enquiry. The Sponsor may stipulate the date from which such other person shall assume the office of the Provost (Executive President).3.4.15The Sponsor may from time to time decide on the honorarium and/or the pay and/or allowances and/or perquisites to be paid to the Provost (Executive President).3.4.16Provost (Executive President) will be reporting to President and Associate President of the University.3.5Associate Provost (Executive Vice President). - This post is optional and will be created at the sole discretion of President. Associate Provost (Executive Vice President) shall be appointed by the President from a panel of three persons ( recommended by the Search Committee to be considered for the equivalent role of Pro-Vice chancellor of a state university.3.5.1Such person must,-3.5.1.1hold a Ph.D. qualification in any of the disciplines,3.5.1.2have a post-qualification experience of at least 10 years,3.5.1.3be an accomplished academician or educational administrator or professional from industry, business and research, with a track record of at least 10 years in his chosen field of activity.3.5.2If the Parton does not approve any of the persons so recommended, he shall record the reasons thereof and call for fresh recommendations.3.5.3The term of the office of the Executive Vice President shall be three years, or attaining his age of 70 years whichever is earlier.3.5.4He may be reappointed for a subsequent term of identified tenure at the pleasure of the Sponsor.3.5.5Executive Vice President reporting will be defined in the appointment letter.3.5.6The terms and conditions of the Executive Vice President will be decided by the sponsor.3.5.7Executive Vice President shall play role of member secretary of the Board of Governance and the Board of Management in case of need. He will be Vice Chairman of Academic Council. He will also be nominated as Chairman or Vice Chairman of other committees as per the directions of the Board of Governance and Board of Management.3.5.8To guide registrar to articulate Agenda and issue Notices of meetings and record minutes of meeting of the Authorities mentioned in Section 19 of the Act.3.5.9He shall perform such, duties of the Provost (Executive President) during periods of his absence as would be approved by the President.3.6Registrar. - The Registrar shall be appointed by the President with prior approval of Chairperson of the Sponsoring Body based on the recommendation of tjie Selection Committee appointed for the purpose as per provision of Section 16 of the Act.3.6.1The Selection Committee shall consist of the following members:(a)President(b)Associate President(c)Provost (Executive President)(d)Two nominees of the President.3.6.2The term of office of the Registrar shall be as mentioned in the order of his appointment by the President.3.6.3The Registrar shall have such qualifications and experience as per guidelines of UGC.3.6.4The Registrar shall undertake such functions as may be specified by the Provost (Executive President).3.6.5All contracts shall be signed and all documents and records shall be authenticated by the Registrar on behalf of the University after prior approval of Provost (Executive President) as needed.3.6.6The Registrar shall exercise such other powers and. perform such other duties as may be prescribed or may be required from time to time, by the Board of Governance.3.6.7The Registrar shall be responsible for the due custody of the records and the common seal of the University and such other property of the University as the Board of Governance or the Board of Management, shall commit to his charge. He shall be bound to place all such information and documents as may be necessary for transaction of the business before the Executive Vice President, the Provost (Executive President) or any other authority as the case may be.3.6.8The following shall be the duties of the Registrar:3.6.8.1to conduct the official correspondence on behalf of the authorities of the University,3.6.8.2to make Agenda and issue Notices of meetings of committees and sub committees appointed by any of these authorities with the approval of the Associate Provost (Executive Vice President) or Provost (Executive President) as the case may be,3.6.8.3to keep the minutes of the meetings of all the committees and subcommittees appointed by any of the authorities and circulate the same among the members, with the approval of the Associate Provost (Executive Vice President) or Provost (Executive President) as the case may be,3.6.8.4to represent the University in suits or proceedings by or against the University, sign powers of attorney and plead in such cases or depute his representatives for this purpose,3.6.8.5to enter into agreements, contracts on behalf of the University and make amendments and alterations in the terms of such agreements or contracts as may be directed by the Authorities,3.6.8.6to sign documents and authenticate records on behalf of the University,3.6.8.7to submit information, reports and documents to the Government and conduct liaison with the State Government, Central Government, University Grants Commission, All India Council for Technical Education and other Government authorities duly approved by repairing authorities,3.6.8.8to generally supervise the administrative functions of the University,3.6.8.9to ensure the planning scheduling and execution of examinations as per rules and regulations through Controller of examination,3.6.8.10to perform such other duties as may be specified by the Authorities and superiors,3.6.8.11He shall be Member secretary of Board of Governance, Board of Management & Academic Council.3.7Deans. - There shall be initially following Deans:-3.7.1Dean of Academics3.7.2Dean of ResearchAs per the growth and requirements of university additional deans will be identified by the Provost (Executive President) and will be submitted to President for approval.3.7.1Dean Academics. - Dean of Academics,-3.7.1.1Dean Academics shall be appointed by the Provost (Executive President) from among the Professors or the Directors of the Constituent Institutes and Centers for such term as he deems fit after prior approval of President.3.7.1.2The Dean of Academics will provide effective leadership to the following main tasks of the Academic Process of the University.3.7.1.3He will be the Chairman of the Board of studies.3.7.1.4He shall report to the Provost (Executive President).3.7.1.5He shall be responsible for preparation of the annual expense and capital budget for academic aspects and all other needs of different departments, centers and other constituent institutions of the university for submission to the Provost (Executive President).3.7.1.6He shall take necessary measures for the proper custody and maintenance of section libraries, laboratories, and other assets of the different departments, centers and other constituent institutions of the university.3.7.1.7He shall submit periodical progress reports of different academic activities, result analysis and other performance related reports to the Provost (Executive President) with clear recommendations of actions needed for continuous improvement.3.7.1.8He shall deal with such other matters as required by the Academic Council and/or the Provost (Executive President).3.7.2Dean Research. - Dean of Research,-3.7.2.1Dean Research shall be appointed by the \Provost (Executive President) from among the Professors or the Directors of the Constituent Institutes and Centers for such term as he deems fit after prior approval of President.3.7.2.2Dean Research will provide effective leadership to the following main tasks related to research, publications, testing, continuing education, conferences, workshops and such other technical training activities.3.7.2.3Formulate and implement the research policy and guidelines of the university.3.7.2.4Create and manage exhaustive data base of various research sponsoring agencies, their schemes, thrust areas of research in different disciplines.3.7.2.5Co-ordinate development of research resources including books, periodicals, relevant journals, digital resources, laboratory equipment, special centralized supports like precision measurements, fabrications, erection and commissioning of special equipment, translation and review of journal articles, publication support, patenting support etc.3.7.2.6Develop testing potential of various departments and centers in coordination with the Dean Academics and other officers and authorities of the university.3.7.2.7Design and conduct in consultation and coordination with Dean Academics, need based continuing education programmes for the benefit of in-service employees of Govt, and Private Sector of different organizations and industries.3.7.2.8Identify potential research collaborations with industries and other organization for collaborative research and facilitate collaborative research projects from departments and centers of university.3.7.2.9Encourage, motivate and guide faculty to successfully submit research and other financial support project proposals to various national and international funding/sponsoring agencies.3.7.2.10Encourage, motivate and guide faculty and students to publish papers in reputed international and national journals of good impact factor, publish books through standard and reputed publishers and any other similar activities.3.7.2.11Dean Research will be member of the Academic Council and Board of Studies.3.7.2.12Dean Research will report to the Provost (Executive President).3.7.2.13He shall be responsible for submitting the annual budget for research and other technical activities like conferences, seminars, workshops, technical competitions etc.3.7.2.14He shall submit semester wise progress report related to all the activities cited above to the Provost (Executive President) including clear recommendation of actions to be initiated for continuous improvement of research and related activities of the university.3.8Chief Finance and Accounts Officer. - The Chief Finance and Accounts Officer shall be appointed by the President based on the recommendation of the selection committee appointed for the purpose.3.8.1The selection committee shall consist of:-A. Associate PresidentB. Two nominees of the President3.8.2The Chief Finance and Accounts Officer shall have such qualifications and experience as may be prescribed by the Board of Management from time to time.3.8.3The term of office and the terms of appointment of the Chief Finance and Accounts Officer shall be prescribed by the President.3.8.4The President may appoint a person to officiate as the Chief Finance and Accounts Officer in the event of temporary absence of the Chief Finance and Accounts Officer.3.8.5The Chief Finance and Accounts Officer shall exorcise general supervision over the funds of the University and shall have such powers and responsibilities as may be delegated or assigned to him by the Board of Finance and Accounts or President.3.8.6The Chief Finance and Accounts Officer reporting will be defined in appointment letter.3.9Principals/Directors. - There shall be a Principal/Director for each constituent institute or centre.3.9.1The Principal/Director will be recommended by search committee constituted by Board of Management of the university and approved by the President.3.9.2Board of Management will identify the suitable qualifications and experience criteria as per the nature of institute or centre and give guidelines to search committee.3.9.3Principal/Director will be member of the Academic Council and Board of Studies.3.9.4Principals/Directors will report to the Provost (Executive President)3.9.5Powers and Functions of Principal/Directors will be defined in the appointment letter as approved by Board of Management.
