Section 9 in The Centre for Environmental Planning and Technology University Act, 2005
9. President.
(1)The President shall be a person of eminence having distinguished himself in the areas of design, planning, environment and technology'. He shall be a person of vision and subscribe to the objectives and philosophy' of the University and shall be interested in academics.(2)The President shall be appointed by the Chairman:Provided that until the first President is appointed by the Chairman, the first Director shall be the President of the University.(3)The President shall hold office for a term of five years and shall be eligible for reappointment to that office for a further term of five years.(4)The Chairman shall appoint a Committee consisting of three members, out of whom-(i)one shall be the member of the Ahmedabad Education Society;(ii)one shall be the expert from academics in the field of environmental planning and technology'; and(iii)one shall be the expert from the profession or industry in the field of environment and technology, who shall prepare a panel of three suitable persons suitably ranked for the office of the President. The Chairman shall select one person from the panel and appoint him as the President of the University. The Chairman shall have the authority to ask the panel for additional names, if it does not find any one from the panel of names submitted as suitable for the office of the President.(5)The President shall be the Chairman of,-(i)The Executive Council;(ii)The Finance and Development Committee.(6)The President shall preside over the convocation of the University in the absence of the Chairman.(7)The President shall appoint the Deans of various Faculties of the University in consultation with the Director.(8)The President shall carry out such other functions as may be assigned to him by the Chairman or the Board.
