Section 7 in First Statutes of Team Lease Skills University
7. Terms and Conditions of Appointment, Powers and Functions of the Provost.
(a)Terms and Conditions of Appointment:(i)The Provost shall be appointed by the Governing Body out of the panel of three persons recommended by the Search Committee consisting of the following members, and shall, subject to the provision stated in sub-Section (6) of Section 15 of the Act and sub-section (a) (v) of Section 7 of the First Statutes, hold the office for a term of three years:(1)An eminent professional to be nominated by the Board of Management;(2)An eminent educationist to be nominated by the Board of Management and(3)One member of the Board of Management to be nominated by the President who will also act as the Chairperson of the Committee;(ii)If the President does not approve any of the persons so recommended, he/she shall record the reasons thereof and call for fresh recommendations;(iii)The Provost shall hold the office for a term of three years and is eligible for reappointment for another term provided that he/she shall demit the office on attaining maximum age prescribed by UGC or an equivalent higher education regulatory body:Provided further that a Provost shall continue to hold the office even after the completion of his/her term till a new Provost takes charge of the office; but, in any case, this period shall not exceed one year;(iv)The Provost shall be a whole-time salaried officer of the University;(v)The President may, on representation made to him/her or otherwise and after making such inquiry as may be necessary and is of the opinion that the continuance of the Provost in office is not in the interests of the University, by an order in writing stating the reasons therein, direct the Provost to relinquish his/her office from the date specified in the order:Provided that before taking an action under this sub-section, the Provost shall be given an opportunity of being heard;(vi)The Provost by writing under his/her hand, addressed to the Chairperson of the Governing Body, may resign his/her office, but shall continue till the resignation is accepted;(b)Powers and Functions:(i)The Provost shall be the principal executive and academic officer of the University and shall exercise general superintendence and control over the affairs of the University;(ii)The Provost shall execute the decisions of various authorities of the University and take actions to execute the duties assigned by the President and the authorities of the University;(iii)Where, in the opinion of the Provost it is necessary to take immediate action on any matter for which powers are conferred on any other authority by or under the Act, he/she may take such action as he/she deems necessary and shall at the earliest opportunity thereafter report his/her 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 Provost, then such case shall be referred to the President, whose decision thereon shall be final;Provided further that where any such action taken by the Provost 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/her, an appeal to the Board of Management and it may confirm or modify or reverse the action taken by the Provost;(iv)Where, in the opinion of the Provost, decision of any authority of the University is not within the powers conferred by the Act or the Statutes or the Ordinances or the Regulations or the Rules or is likely to be prejudicial to the interests of the University, he/she shall request the concerned authority to revise its decision within fifteen days from the date of its decision and in case the authority refuses to revise such decision wholly or partly or fails to take any decision within fifteen days, then such matter shall be referred to the President and his/her decision thereon shall be final;(v)The Provost shall be the Chairperson of the Academic Council. The Provost shall have a casting vote in case of a tie in regard to any of the decisions taken by the Academic Council.(vi)The Provost shall ensure compliance with the provisions of the Act, the Statutes, Ordinances, Regulations and Rules of the University;(vii)The Provost shall be entitled to be present at, and to address, any meeting of the University, but shall not be entitled to vote unless he/she is a member of a particular authority;(viii)In addition, the Provost shall have the following powers-(1)To advise the Governing Body on planning and development of the University, particularly in respect of the norms and standards of education, teaching and research in the University and ensure compliance of the same;(2)To coordinate with Deans/Heads concerned with regard to introduction of programs and courses in academic, training and consultancy domains and for teaching, research and development in the University;(3)To provide academic leadership and motivation for excellence;(4)To coordinate with Deans/ Heads concerned for collaboration with any University / Research Institute/Centres in India and abroad from time to time with prior approval of the Governing Body;(5)To apply for membership of other institutions like Association of Indian Universities / Commonwealth Universities /International Universities, and India International Centre, etc.;(6)To ensure adherence to quality norms and standards pertaining to the programs and courses of study offered or to be offered by the University;(7)To take necessary steps to obtain accreditation, etc.(8)To convene or cause to be convened meetings of any segment of the university except the Governing Body and the Board of Management;(9)To make regular appointments with the prior approval of the Board of Management-(i)for all posts of Teaching Staff and(ii)for posts of Officers among the Administrative Staff and Technical Staff;(10)To make provision for appointment of Emeritus Professors, Visiting Professors, Visiting Fellows, Adjunct Professors, etc., with prior approval of the Board of Management;(11)To make provision for the offer of Scholarships, Fellowships, Studentships, Medals and Awards with the prior approval of the Board of Management;(12)To appoint course writers, script writers, counsellors, programmers, artists, consultants and such other persons as maybe considered necessary for the efficient functioning of the University;(13)To fix emoluments and other terms and conditions of service of the Teaching Staff, Administrative Staff and Technical Staff with the approval of the Board of Management;(14)To make temporary appointments, with the approval of the Board of Management of such persons as he/she may consider necessary for the functioning of the University:Provided, in case of any exigency, the Provost may appoint such staff for a period not exceeding six months, and such appointments shall be reported to the Board of Management in its next meeting;(15)To grant leave to (i) Teaching Staff and (ii) Officers among the Administrative Staff and Technical Staff, and make necessary arrangements for the discharge of the functions of such employee during his/her absence;(16)To grant leave of absence to any employee of the University in accordance with the rules and if he/she so desires, delegate such powers to another officer of the University;(17)To make necessary arrangements for discharging the functions of an officer whose position falls vacant due to resignation, retirement or any other reason till regular appointment to such position is made;(18)To ensure proper maintenance of discipline in the University and to delegate any such power to such officer or officers as he/she may deem fit;(19)To process disciplinary action, whenever needed, against the Teaching Staff, Technical Staff, Administrative Staff and Students of the University as per the Statutes, Ordinances, Regulations and Rules;(20)To delegate and re-delegate his/her powers subject to the approval of the President;(21)To exercise such powers and perform such functions as may be prescribed by the Statutes and the Ordinances;
