(1)The President shall be appointed by the Chairperson from a panel of three persons recommended by the Board of Management and shall, subject to the provisions contained in sub-section (8), hold office for a term of three years: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 President shall notwithstanding the expiration of his term continue to hold office until his successor enters upon the office.(2)Any vacancy in the office of President shall be filled within six months from the date of such vacancy.(3)The President 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 authorities of the University.(4)The President shall preside at the convocation of the University in the absence of Chairperson.(5)If in the opinion of the President it is necessary to take immediate action on any matter for which powers are conferred on any other authority by or under this Ordinance, he may take such action as he deems necessary and shall at the earliest opportunity thereafter report his action to such officer or authority as would have in the ordinary course dealt with the matter:Provided that if in the opinion of the concerned officer or authority such action should not have been taken by the President then such case shall be referred to the Chairperson, whose decision thereon shall be final:Provided further that where any such action taken by the 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 Management and the Board of Management may confirm or modify or reverse the action taken by the President.(6)If, in the opinion of the President, any decision of any authority of the University is outside the powers conferred by this Act or Statutes, Ordinances, Regulations or Rules made thereunder or is likely to be prejudicial to the interests of the University, he shall direct the concerned authority to revise its decision within fifteen days from the date of its decision and in case the authority refuses or fails to revise such decision, then such matter shall be referred to the Chairperson and his decision thereon shall be final.(7)The President shall exercise such other powers and perform such other duties as may be prescribed by the Statutes or the Ordinances.(8)If the Chairperson is satisfied, on an enquiry made or caused to be made on a representation made to him or otherwise, that the continuance of President in his office is prejudicial to the interest of the University or the situation so warrants, he may, by an order in writing and stating the reasons therein for doing so, ask the President to relinquish his office from such date as may be specified in the order:Provided that before taking an action under this sub-section, the President shall be given an opportunity of being heard.
