(1)The Chancellor may, if he considers it necessary, appoint a Pro-Vice-Chancellor [***](2)No person who is more than fifty-six years of age shall be appointed as Pro-Vice-Chancellor.(3)The Pro-Vice-Chancellor shall be a whole-time salaried officer of the University.(4)The Pro-Vice-Chancellor shall hold office for a term of four years and shall be eligible for re-appointment.(5)The salary and other conditions of service of the Pro-Vice-Chancellor shall be determined by the chancellor.(6)Subject to the provisions of this Act, and the Statutes, Ordinances and Regulations, the powers and functions of the Pro-Vice-Chancellor shall be determined by the Chancellor in consultation with the Vice-Chancellor.
