In
exercise of the powers conferred by sub-section (2) of section 12 of the
Ajinkya D. Y. Patil University, Pune, Act, 2015 (Mah. III of 2015), the
Government of Maharashtra here by make rules and prescribe the manner,
eligibility and criteria for regulating recruitment to the Post of President of
University, namely Ajinkya D. Y. Patil University, Pune. These rules may be called
the Ajinkya D.Y. Patil University, Pune (manner, eligibility and criteria for
the post of President) Rules, 2019. (1)
Subject to sub-rule (5) of this
rule the first President shall be appointed by the sponsoring body with the
approval of the Government. (2)
Save as provided in sub-rule (1),
there shall be a committee constituted by the sponsoring body to recommend
suitable persons for appointment of the subsequent President. (3)
The committee shall consist of
the following member:-- (i)
a Retired High Court Judge or a
person eligible to be appointed as High Court Judge--Chairperson. (ii)
a member who is an eminent
educationist/administrator, not connected with the University. (iii)
a member of the sponsoring body. (4)
The committee shall recommend a
panel of not less than three persons for consideration of the sponsoring body.
The report shall be accompanied by a detail write up on suitability of each
person included in the panel. (5)
A person recommended by the
committee for appointment of President shall,-- (a)
completed thirty five years of
age; (b)
possess post-graduation degree in
any stream; (c)
be able to provide leadership by
his own example; (d)
have strong acumen for
institution building; (e)
be able to provide vision and
have ability to translate the same into reality in the interest of students and
society; (f)
have commitment to build a world
class educational institution; (g)
have experience in the field of
industry, research, consultancy, social work, law, education, health or welfare
activities. (6)
The sponsoring body may appoint
one of the persons included in the panel to be the President of the University
by passing a resolution in the meeting of the managing committee of the
sponsoring body by simple majority. (7)
The sponsoring body may call
fresh panel either from the same Committee or from the new committee
constituted for the purpose. The terms and conditions
of the post of the President shall be such as may be decided by the sponsoring
body, in the meeting of the managing committee, for the appointment of the
President, under sub-rule (6) of rule 2. The President shall be
entitled to receive such honorarium, expenses and allowances as may be decided
by the sponsoring body, from time to time. The President may, by
writing under his signature addressed to the sponsoring body, after giving one
month's notice, resign from his office and shall cease to hold his office on
the acceptance of his resignation by the sponsoring body or from the date of
expiry of the said notice period, whichever is earlier.AJINKYA D.Y. PATIL UNIVERSITY,
PUNE (MANNER, ELIGIBILITY AND CRITERIA FOR THE POST OF PRESIDENT) RULES, 2019
PREAMBLE