1A. The Pro-Chancellor - (1) The Pro-Chancellor shall be elected by the Court by a simple majority.
(2)The Pro-Chancellor shall hold office for a term of three years and shall be eligible for re-election.(3)Any casual vacancy in the office of the Pro-Chancellor shall be filled by the Chancellor on the recommendation of the Executive Council and the person so appointed shall hold office until the next annual meeting of the Court.(4)The Pro-Chancellor shall, in the absence of the Chancellor, perform the functions of the Chancellor.]
