Section 7(3) in First Statutes of Team Lease Skills University
(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-
