11A. [ Pro-Vice-Chancellor and His Powers and Duties. [Inserted by Maharashtra 35 of 1983, S. 2.]
(1)Where in the University, if there are more than one hundred and ten affiliated and conducted colleges and recognised institutions, and the Vice-Chancellor of the University is of the opinion that it is expedient to create a post of a Pro-Vice-Chancellor, he may request the State Government to create such a post, On receipt of such a request, the State Government may, after making such inquiries as it deems fit, create such a post by notification in the Official Gazette.,(2)When the post of the Pro-Vice-Chancellor is created, the Chancellor shall, in consultation with the Vice-Chancellor, appoint a suitable person, including, a teacher or a teacher of the University or a person having special qualifications or experience in administrative matters, to be the Pro-Vice-Chancellor. The term of office of the Pro Vice-Chancellor shall be co-terminus with the term of office of the Vice-Chancellor, and the Pro-Vice-Chancellor shall hold office during the pleasure of the Chancellor.(3)The Pro-Vice-Chancellor shall be whole-time salaried officer of the University, in addition to the officers of the University specified in section 8 and his emoluments and terms and conditions of service shall be such as the State Government may, from time to time, by order, determine.(4)The Pro-Vice-Chancellor shall be the ex-officio member of the Senate, the Executive Council, the Academic Council, the Boards of University Teaching and Research, the Board of Extra-mural Studies, the Students' Council and the Committee for Academic Planning and Evaluation.(5)The Pro-Vice-Chancellor shall assist the Vice-Chancellor, in respect of such matters, as may be specified by the Vice-Chancellor in this behalf, from time to time. He shall preside over the meetings of the authorities or bodies of the University in the absence of the Vice- Chancellor and shall exercise such other powers and perform such other duties of the Vice- Chancellor as may be assigned to him by the Chancellor.]
