16. The Pro-Chancellor.- (1) The Pro-Chancellor may be appointed by the
Sponsoring Body for a term prescribed by the Sponsoring Body subject to other termsand conditions as may be laid down in the statutes.(2)The Pro-Chancellor shall exercise all powers of the Chancellor in his absenceand shall be assigned any additional duties with prior written Approval of theChancellor.(3)The Pro-Chancellor shall chair all the Committees, meetings andconvocations in the absence of the Chancellor.
