Section 8 in Indian Institute of Public Health Gandhinagar Act, 2015
8. President.
(1)The President shall be a person of eminence having distinguished himself in his field, and preferably in the field of public health, public administration, health and medical or allied fields or social service. He shall be a person of vision and subscribe to the objectives and philosophy of the University and shall be deeply interested in academics.(2)The President shall be appointed by the Sponsoring Body, in consultation with the State Government, for a period of three years by following such procedure and on such terms and conditions as may be prescribed by the regulations.(3)He shall, by virtue of his office, be the head of the University and shall, when present, preside over at the meetings of the Governing Council and at convocation of the University and in his absence the Director shall preside at such meetings of the Governing Council and at convocation.(4)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 center or campuses maintained by the University and also of the examinations, teaching, research and other work conducted or done by the University and cause an inquiry to be made in the like manner in respect of any matter connected with the administration and finance of the University.(5)The President shall exercise such other powers and perform such other duties as may be assigned to him by this Act or the regulations.
