Section 8 in The Kadi Sarva Vishwavidyalaya Act, 2007
8. President.
(1)The President of the University shall be appointed by the Trust.(2)The President shall hold office for a period of three years from the date of appointment and shall be eligible for re-nomination.(3)The other terms and conditions of the President shall be such as may be determined by the Trust.(4)Where a vacancy in the office of the President occurs on account of death, resignation or otherwise, the Trust shall immediately appoint suitable person to be the President of the University.(5)The President may resign from his office by writing under his hand addressed to the Managing Trustee of the Trust and such resignation shall take effect from the date of acceptance by the Trust.
