Section 8 in C.U. Shah University First Statutes 2013
8. President.
(1)The President shall be appointed by the Vardhman Bharti trust, Wadhwan City, District Surendranagar, the sponsoring body in consultation with the State Government, for a period of three years by following such procedure and on such terms and conditions as may be prescribed by the Statutes.(2)The President shall be the Head of the University.(3)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/her absence, by any other member of the Governing Body nominated by it.(4)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 09;(d)Such other powers as may be prescribed by the Statutes; and he/she is empowered to take the decisions from time to time in the interest of the University for the matters not included so far in the statutes;
