Section 14 in Gujarat Private Universities Act, 2009
14. President.
(1)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 Statutes.(2)The president shall be the head of the University.(3)The President shall preside at the meetings of the Governing body and at the convocation of the University for conferring degrees, diplomas or other academic distinctions and in his absence by any other member of the Governing Body nominated by it.(4)The President shall have the following powers, namely:-(a)to call for any information or record;(b)to appoint the provost;(c)to remove the Provost in accordance with the provisions of sub-section (6) of section 15;(d)such other powers as may be prescribed by the Statutes.
