Section 33 in The West Bengal University of Health Sciences Act, 2002
33. The Pro-Vice-Chancellor.
(1)There shall be three Pro-Vice-Chancellors in the University who shall be appointed by the Executive Council in consultation with the Chancellor in accordance with the regulations made on that behalf:Provided that the first Pro-Vice-Chancellor shall be appointed by the Government of West Bengal in consultation with the Chancellor.(2)The Pro-Vice-Chancellor shall be of Pro-Vice-Chancellor (Medical Faculty), Pro-Vice-Chancellor (Dental, Paradental and Paramedical Faculty), and, Pro-Vice-Chancellor (Ayurvedic, Unani and Homoeopathic Faculty).(3)Subject to the specific and general directions of the Executive Council, each Pro-Vice-Chancellor shall exercise all such powers for management and administration of the University, as may be delegated to each of them by the Executive Council.(4)The Pro-Vice-Chancellor (Medical Faculty) shall be a Professor of Modern System of Medicine, the Pro-Vice-Chancellor (Dental, Paradental and Paramedical Faculty) shall be a Professor of Dentistry or Pharmacy or Principal of a State Dental College or State Pharmacy College or State Nursing College, and the Pro-Vice-Chancellor (Ayurvedic, Unani and Homoeopathic Faculty) shall be a Principal of a State Ayurvedic Medical College, or State Unani Medical College, or State Homoeopathic Medical College.(5)Each Pro-Vice-Chancellor shall hold office for a term of three years, which shall be renewable for one more term only by a resolution to that effect by the Executive Council. Upon the expiry of his term, he shall continue in office until a successor is appointed and enters upon his office.(6)Each Pro-Vice-Chancellor shall ensure that the provisions of this Act and the regulations made thereunder are duly observed so far the respective faculty is concerned.(7)The Pro-Vice-Chancellor (Medical Faculty) and in his absence, the senior of the other two Pro-Vice-Chancellors, shall exercise all the powers of the Vice-Chancellor in the event of occurrence of any vacancy in the office of the Vice-Chancellor by reasons of his death, resignation, expiry of term or otherwise and in his temporary absence owing to leave, illness or any other reasons.
