(1)(i)There shall be a Parton-in-Chief of the University.(ii)The First President of the University shall be nominated by the Patron-in-Chief.(iii)The first President shall hold office during the pleasure of the Parton-in-Chief or for his lifetime, whichever is earlier.(iv)In the event of the first President ceases to hold office, a President shall be nominated by the managing committee of the foundation from amongst the permanent members of the Executive Committee of the foundation for five years, and shall be eligible for reappointment to that office for a further term of five years.(2)The President shall have power to cause an inspection or review to be made by such person or persons as he may direct, of the University, its buildings, libraries, equipments and systems and processes and of any institution or centre maintained by the University, and also of the examinations, teaching, research and other work conducted or done by the University and to cause an inquiry to be made in like manner in respect of any matter connected with the administration and finances of the University.
