Section 16 in Uttar Pradesh Private Universities Act, 2019
16. The Pro-Chancellor or Vice-President.
(1)The Pro-Chancellor/Vice-President shall be appointed by the Chancellor/President with the approval of the Governing Body for a period of five years.(2)The Pro-Chancellor/Vice-President shall assist the Chancellor, President, respectively in discharging his/her duties and preside at the convocation in his/her absence.(3)The Pro-Chancellor/Vice-President may in writing under his hand addressed to the Chancellor/President resign from his office.(4)If, at any time, upon representation made or otherwise, and after making such inquiry, as may be deemed necessary, the situation so warrants that the continuance of the Pro-Chancellor/ Vice-President is not in the interest of the University, the Pro-Chancellor/Vice-President with the prior approval of the Governing Body, may, by an order in writing stating the reasons therefor, ask the Pro-Chancellor/Vice-President to relinquish his office before expiration of his tenure from such date as may be specified in the order;Provided that before taking an action under this sub-section, the Pro-Chancellor/Vice-President shall be given an opportunity of being heard.(5)The Pro-Chancellor/Vice-President shall draw salary which shall be less than that of the Chancellor/President of the University.
