Section 4 in The University of Rajasthan (Amendment) Act, 1978
4. Insertion of new section 13A, University of Rajasthan Act, 1946.
- After section 13 off he principal Act, the following new section shall be inserted, namely:-"13A. The Pro-Vice-Chancellor. - (1) The Pro-Vice-Chancellor may be a whole time or part time officer of the University and shall be appointed by the Chancellor in consultation with the Vice-Chancellor.(2)The Pro-Vice-Chancellor shall hold office for a period of three years and shall be eligible for re-appointment for a second term and such re-appointment shall be made in the manner prescribed in subsection (1):Provided that no person shall be appointed as Pro-Vice-Chancellor for more than two terms:Provided further that Notwithstanding the expiry of his term, the Pro-Vice-Chancellor shall continue to hold his office until his successor is appointed and enters upon his office.(3)The emoluments and other conditions of service of the Pro-Vice-Chancellor shall be such as may be prescribed by the Statutes:Provided that the emoluments and the conditions of service of the first Pro-Vice-Chancellor shall be such as are specified by the Chancellor.(4)The Pro-Vice-Chancellor may, at any time, relinquish his office by submitting, not less than sixty days in advance of the ate on which he wishes to be relieved, his resignation to the Vice-Chancellor, or if there be no Vice-Chancellor to the Chancellor.(5)Subject to the control and supervision of the Vice-Chancellor, the Pro-Vice-Chancellor shall exercise the powers and perform the functions as specified below:-(a)Implementation of decisions taken by various bodies of the University such as, the Senate, the Syndicate and the Academic Council;(b)Attending to all matters relating to affiliated colleges;(c)Appointment of clerical staff of the University except those for which powers have been delegated to the Registrar;(d)Disciplinary powers in respect of above staff;(e)Attending to all matters relating to students welfare etc; and(f)Perform such other duties and functions and exercise such other powers as the Vice-Chancellor may specify in general or in individual cases and shall assist the Vice-Chancellor in all matters, academic and administrative".
