Section 14 in Shri Govind Guru University Act, 2015
14. Pro-Vice-Chancellor.
(1)The Pro-Vice-Chancellor shall be appointed by the State Government from the panel of three persons recommended by the Vice-Chancellor.(2)No person appointed as the Pro-Vice-Chancellor shall continue to hold his office as such after he attains the age of sixty-five years.(3)The term of the office of the Pro-Vice-Chancellor shall be three years.(4)The Pro-Vice-Chancellor shall be a whole-time salaried officer of the University and his emoluments and terms and conditions of service shall be such as may be determined by the State Government:Provided that the emoluments and terms and conditions of service of the holder of such office shall not during currency of the term of the holding of that office, be varied to his disadvantage without his consent. .(5)The Pro-Vice-Chancellor shall be the principal inspecting officer of the University and shall exercise such powers and perform such duties, which are specially or generally conferred or imposed on him by the Vice-Chancellor and as prescribed by the relevant Statutes.(6)The Pro-Vice-Chancellor shall, in the absence of the Vice-Chancellor or in the event of being unable to perform the duties of his office, exercise all the rights and powers, and discharge all the functions and duties of the Vice-Chancellor.(7)The Pro Vice-Chancellor shall preside,-(a)in absence of the Vice-Chancellor, at the meetings of the Board; and(b)in absence of the Vice-Chancellor at the meetings of any other authority of the University or a committee thereof.(8)The Pro-Vice-Chancellor may, by writing under his signature addressed to the State Government, after giving one month's notice, resign from his office and such resignation shall take effect from the date of the acceptance of resignation by the State Government.
