Section 15(1) in Gujarat Private Universities Act, 2009
(1)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 (6), hold office for a term of three years:-(i)an eminent professional to be nominated by the Board of Management;(ii)an eminent educationlist to be nominated by the Board of Management; and(iii)one member of the Board of Management to be nominated by the President:Provided that, after expiry of the term of three years, a person shall be eligible for re-appointment for another term of three years:Provided further that a Provost shall continue to hold the office even after expiry of his term till new Provost take charge of the office, but in any case this period shall not exceed one year:Provided also that the President may appoint first Provost for a period of one year or until the regular Provost is appointed under this section whichever is earlier.
