Section 15 in Statutes of the Jodhpur National University, Jodhpur, 2010
15. Pro-President.
(1)The Pro-President shall be appointed in accordance with Section 14 of the Act.(2)The Chairperson, in consultation with the President, shall consider a panel of eminent Professors from within or outside the University, and select one of them for appointment as Pro-President.(3)The Pro-President shall be entitled to receive the salary and all other entitlements specified in Schedule II to these Statutes.(4)The Pro-President shall assist the President in exercise of his powers and performance of his functions.(5)In the absence of the President or when he is unable for any reason to exercise the powers and perform the functions of the President, the Chairperson may authorize and empower the Pro-President to exercise the powers and perform the functions of the President, until such time as he may deem appropriate.(6)In the absence of the President, the Pro-President shall preside over meetings of University authorities, whose Chairman the President is.
