Section 6 in Uka Tarsadia University First Statutes, 2012
6. The Provost : Appointment and Powers.
- (6.1) (a) 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 provisions of sub-section (4.11), hold office for a term of three years:(i)An eminent professional to be nominated by the Board of Management;(ii)An eminent educationalist to be nominated by the Board of Management; and(iii)One member of the Board of Management to be nominated by the President.(b)After expiry of the term of three years, a person shall be eligible for re-appointment for another term of three years.(c)Provost shall continue to hold the office even after expiry of his/her term till new Provost takes charge of the office, but in any case this period shall not exceed one year.(d)The President may appoint first Provost for a period of one year or until the regular Provost is appointed, whichever is earlier.(6.2) (a) 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 this Act s/he may take such action as s/he 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. Where, in the opinion of the Provost, decision of any authority of the University is not within the powers conferred by this Act or the Statutes, the Ordinances, the Regulations, or the rules or is likely to be prejudicial to the interests of the University, s/he 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. The Provost shall exercise such powers and perform such Functions as may be prescribed by the Statutes or the Ordinances.(b)The Provost shall have power to convene meetings of the Academic Council and such other authorities of the University of which s/he is the chairman. S/He may delegate this power to any other officer of the University.(c)It shall be the duty of the Provost to ensure that this Act the Statutes, Ordinances, Regulations and Rules are faithfully observed and s/he shall have all powers necessary for this purpose.(d)In any emergency which, in the opinion of the Provost requires that immediate action should be taken, s/he shall take such action as s/he deems necessary and shall at the earliest opportunity thereafter furnish information regarding his/her action to such officer, authority or body as would have in the ordinary course dealt with the matter.(e)When action taken by the Provost under this sub-section affects any person in the service of the University such person shall be entitled to prefer an appeal through the said officer, authority or body to the Board of Management within one month from the date on which such action is communicated to him/her.(f)The Provost shall give effect to the orders of the Board of Management regarding appointment, dismissal, suspension and punishment of the persons in the service of the University or teachers of the University or regarding the recognition or withdrawal of the recognition of any such teacher and shall exercise general control over the affairs of the University. S/He shall be responsible for the discipline of the University in accordance with this Act, the Statutes and Ordinances.(g)However, where the Provost after making such inquiry as s/he deems fit is of opinion that the execution of any order or resolution of an authority or the doing of anything which is about to be done or is being done by or on behalf of the University-(i)is inconsistent with the provisions of this Act or of any statute, ordinance, rule or regulation, or(ii)is not in the interest of the University, or(iii)is likely to lead breach of peace, he may forward a copy of the order or resolution or, as the case may be, refer the doing of the thing, with a statement of reasons, to the authority which made the order or passed the resolution or proposes to do the thing for reconsideration by that authority as to whether the said order or resolution may not be rescinded, or revised or modified in the manner stated by him/her, or the doing of the thing be refrained from.(h)Where the authority after reconsideration revises or modifies the order or the resolution in the manner stated by the Provost then such revised or modified order or resolution shall revive from the date of such revision or modification.(i)Where the authority revises or modifies the order or resolution in such manner as is inconsistent with the manner stated by the Provost, the Provost shall refer the matter to the President for his/her decision.(j)The President may, on such reference, being made, revise or modify the order or resolution or direct that the order or resolution shall continue to be in force with or without modification permanently or for such period as it may specify.Provided that the order or resolution shall not be revised or modified or continued by the President without giving the concerned authority a reasonable opportunity of showing the cause against the order.(k)The order, resolution or, as the case may be, the doing of thing, shall remain in abeyance from the date of the action of the Provost of forwarding the copy of order or resolution or of making reference under clause (g) (iii) till the date of the order of the President under clause (j).(l)The Provost shall exercise such other powers as may be prescribed by the Statutes, Ordinances and Regulations.
