Section 11 in The Maharashtra Universities Act, 1994
11. Vice-Chancellor and Pro-Vice-Chancellor.
(1)There shall be a Vice-Chancellor appointed as provided in section 12 who shall be the principal executive and academic officer of the university and ex-officio Chairman of the Management Council, Academic Council, Board of Examinations, Finance Committee and Academic Services Committees and shall preside in the absence of the Chancellor at any convocation for conferring degrees and also at any meeting of the senate. His powers and duties shall be as provided in section 14.(2)The Pro-Vice-Chancellor shall be appointed as provided in section 13 and the Pro-Vice-Chancellor, wherever appointed, shall be responsible for the duties allotted to him specifically by the Vice-Chancellor with the approval of the Management Council and he shall preside over the meeting of the authorities of the university in the absence of the Vice-Chancellor.(3)Save as otherwise provided the emoluments and terms and conditions of services of the Vice-Chancellor and Pro-Vice-Chancellor shall be such as may be determined by the State Government, from time to time.(4)The other officers of the university shall be appointed in such manner and exercise such powers and perform such duties as provided in this Chapter.
