Section 6 in First Statutes of Team Lease Skills University
6. Terms and Conditions of Appointment, Powers and Functions of the President.
(a)Terms and Conditions of Appointment:(i)The President shall be appointed by the Sponsoring Body in consultation with the State Government for a period of three years.(ii)After the completion of the tenure of three years, he/she shall be eligible for reappointment by the Sponsoring Body.(iii)The pay and emoluments shall be fixed by the Sponsoring Body and all the expenses shall be met from the General Fund of the University.(iv)The Sponsoring Body, on representation made to it or otherwise and after making such enquiry as may be necessary and is of the opinion that the continuance of the President in office is not in the interests of the University, by an order in writing stating the reasons therein, may direct the President to relinquish his/her office from the date specified:Provided that before issuance of such an order, the Sponsoring Body shall consult the Government, and the President shall be given an opportunity of being heard;(v)The President by writing under his/her hand, addressed to the Chairperson, Sponsoring Body, may resign his/her office, but shall continue till the resignation is accepted;(b)Powers and Functions:(i)The President shall have the following powers, namely :-(1)The President shall be the head of the University. 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. In the absence of the President, such functions shall be carried out by any other member of the Governing Body nominated by it. The President shall have a casting vote in case of a tie in regard to any of the decisions taken by the Governing Body.(2)In case of any disputes and/ or differences of opinion, the decision of the President shall be final and binding on all concerned;(3)The President is the Chairperson of the Governing Body and Board of Management;(ii)In addition, the President shall have the following powers-(1)To call for any information or record;(2)To appoint the Provost;(3)To remove Provost in accordance with the provisions of sub-Section (6) of Section 15 of the Act and sub-section (a) (v) of Section 7 of the First Statutes;(4)To make the First ordinances and place it before the Board of Management for its approval;(5)To exercise such other powers as may be prescribed by the Statutes from time to time.
