(1)There may be one Pro-Vice-Chancellor, who shall be appointed by the Vice-Chancellor, under intimation to the Chancellor, from amongst the Professors of the University or any other Higher Education Institution ('HEP) for a period of three years.(2)The appointment is co-terminus with the term of the Vice-Chancellor.(3)The Pro-Vice-Chancellor shall take up the responsibilities assigned to him by the Vice-Chancellor(4)The Pro-Vice-Chancellor shall be a member of all the statutory bodies.(5)The Pro-Vice-Chancellor shall be entitled to an additional allowance as decided by the Vice-Chancellor.
