Section 5 in Uka Tarsadia University First Statutes, 2012
5. The Vice-President: Appointment and Powers.
- (5.1) The Vice-President shall be appointed by the Governing Body from among the members of the Governing Body on the recommendation of the President.(5.2) The Vice-President shall hold the office for a term of three years. However, after expiry of the term of three years, s/he shall be eligible for reappointment for another term of three years.(5.3) (i) The Vice-President shall carry out all the instructions given to him/her by the President.(ii)If the President by reason of illness, absence or any other cause is unable to perform the duties of his/her office the Vice-President shall have all the powers of the President and shall perform all the duties of the President.(iii)However, the Vice-President shall report to the President all such actions taken by him/her in the absence of the President at the earliest opportunity thereafter within a reasonable period. But in any case this period should not exceed one month.
