Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Gujarat - Section

Section 8 in First Statutes of the Rai University

8. Appointment and Powers of The President.

(1)The President shall be appointed by the Sponsoring body in consultation with the State Government.
(2)The term of the office of the President shall be three years, and he/she may be reappointed for a second term and so on by the sponsoring body.
(3)Provided that the President shall, notwithstanding the expiry of the term, continue to hold his/her office maximum for a period of one year until either he/she is reappointed or his/her successor, duly appointed by sponsoring body, enters upon his/her office.
(4)The President shall be the head of the University.
(5)The President shall preside at the meetings of the Governing Body and at the convocation of the University for conferring degrees, diplomas or other academic distinctions and in his absence by any other member of the Governing Body nominated by it.
(6)It shall be duty of the President to ensure that the Act, the Rules, the Statutes, the Ordinances and the Regulations are faithfully observed.
(7)No assets of the University and/or its funds of any nature whatever can be pledged in any manner to anybody including Financial Institutions/Banks etc. without the approval of the Sponsoring Body on the recommendation of the President.
(8)In case of any dispute and/or difference of opinion between officers of the University,, the decision of the President shall be final and binding on all concerned.
(9)The President shall have the following powers, namely:-a. To call for any information or record.b. To appoint the Provost.c. To remove the Provost in accordance with the provisions of sub-Section 6 of Section 15 of the Gujarat Private Universities Act, 2009.d. Such other powers as may be delegated to him by the Governing Body.e. Such other powers as may be prescribed by the statutes.
(10)The pay and/or allowances to be paid to the President and/or perquisites to be provided to the President.
(11)The office of the President may be located anywhere in India or overseas.
(12)The President by writing under his hand, addressed to the chairman, Sponsoring body, may resign his office.