Section 4 in Uka Tarsadia University First Statutes, 2012
4. The President : Appointment and Powers.
- (4.1) The President of the sponsoring body shall be the President of the University.(4.2) The President shall hold the office for a term of three years. However, after expiry of the term of three years, /he shall be eligible for re-appointment for another term of three years.(4.3) (a) The President shall be the head of the University and the Chairman of the Governing Body and shall, when present, preside at the meetings of the Governing Body and Convocations of the University for conferring degrees, diplomas or other academic distinctions.(b)The President shall appoint the first provost for a period of one year or until a regular Provost is appointed, whichever is earlier.(c)For the purpose of appointing a regular Provost, the President shall appoint a search committee consisting of(i)An eminent Management professional to be nominated by the Board of Management;(ii)An eminent educationist to be nominated by the Board of Management; and(iii)One member of the Board of Management to be nominated by the President.(4.4) (a) The President shall have the right to cause an inspection to be made by such person or persons as s/he may direct, of the University, its buildings, laboratories, libraries, museums, workshops and equipment, of any institution or hostel maintained or recognised by the University, of the technical and other work conducted by the University, and of the conduct of examinations held by the University; and to cause an inquiry to be made in respect of any matter connected with the University. The President shall in every case give notice to the University of his intention to cause an inspection or inquiry to be made and the University shall be entitled to be represented thereat.(b)The President shall communicate to the Governing Body and the Board of Management his/her views with reference to the results of such an inspection or inquiry and shall, after ascertaining the opinion of the Governing Body and the Board of Management, advise the University on the action to be taken.(c)The Board of Management shall report to the President such action, if any, as it has taken or may propose to take up on the results of the inspection or inquiry. Such report shall be submitted with the opinion of the Governing Body thereon and within such time as the President may direct.(d)When the Board of Management does not within a reasonable time take action to the satisfaction of the President, the President, may, after considering an explanation furnished or representation made by the Board of Management, issue such directions as' s/he may think fit and the Board of Management shall comply with such directions.(4.5) (a) During the leave or absence of the Provost, or(b)In the event of a permanent vacancy in the office of the Provost, until an appointment is made, one of the Deans of the University shall be nominated by the President to carry on the current duties of the Provost.(4.6) The President shall be ex-officio member of the Governing Body and the Board of Management.(4.7) (a) The President shall fix the dates for the meeting of the Governing Body;(b)The President shall fix the dates for the meeting of the Board of Management.(4.8) (a) Every Statute passed by the Governing Body shall be submitted to the President who may give or withhold his/her assent thereto or refer it back to the Governing Body for consideration;(b)No statute passed by the Governing Body shall have validity until assented by the President.(4.9) If no less than two-thirds of the members of the Governing Body recommend that an honorary degree, or other academic distinction be conferred on any person on the ground that s/he is in their opinion by reason of eminent position and attainments a fit and proper person to receive such a degree or other academic distinction and where their recommendation is supported by a majority of not less than two-thirds of the members of the Governing Body present at a meeting of the Governing Body, such majority comprising not less than one-half of the members of the Governing Body, and the recommendation is confirmed by the President, the Governing Body may confer on such person the honorary degree or other academic distinction so recommended without requiring him/her to undergo any examination.(4.10) The President, on the recommendation of the Governing Body and the Board of Management, supported by a majority of not less than two- thirds of the members of each body present at its meeting, such majority comprising of not less than one-half of the members of each body, may remove the name of any person from the register of degrees if s/he has been convicted by a court of law of any offence which in the opinion of the Governing Body and the Board of Management, is a serious offence involving moral turpitude or if s/he has been guilty of scandalous conduct.(4.11) The President may, on representation made or otherwise and after making such inquiry as may be necessary and is of the opinion that the continuance of the Provost 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. However, under any circumstances, the decision of the President shall be final.
