Section 10 in Jharkhand Raksha Shakti University Act, 2016
10. The Pro Vice Chancellor.
(1)The Chancellor shall appoint the Pro Vice Chancellor in consultation with the State Government in the same manner as prescribed for appointment of Vice Chancellor.(2)Persons of the highest level of competence, integrity, morals and institutional commitment who are serving in the Government as senior Police officers in not below the rank of Inspector General of Police are to be appointed as Pro Vice Chancellor.(3)The Pro Vice Chancellor of the University shall be a whole -time officer of the University. He shall hold office, on such conditions as may be determined, by the Chancellor, in consultation with the State Government, for a period not exceeding three years during the pleasure of the Chancellor.(4)The Pro Vice Chancellor shall:(i)be principal coordinating officer of the University and exercise such powers and perform such duties as may be entrusted by general or special order of the Vice Chancellor;(ii)in absence of the Vice Chancellor , or in the event of his being unable to perform the duties of his office, discharge all the functions and duties of the Vice Chancellor;(iii)preside over ,in absence of the Vice Chancellor, the meetings of the Governing Council, Academic Council, Finance Committee and such other authorities.
