Section 82 in The Hemchandracharya North Gujarat University Act, 1986
82. Appointment of first Pro-Vice-Chancellor.
- Where as soon as practicable after the promulgation of the North Gujarat University Ordinance, 1986 (Gujarat Ordinance 5 of 1986) the State Government decides to fill the office of the pro-Vice-Chancellor, it shall, notwithstanding anything contained in Section 12, appoint the first pro-Vice-Chancellor for the period for which the first Vice-Chancellor is appointed under Section 81 and on such terms and conditions as the State Government thinks fit.
