Section 12 in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003
12. Pro-Vice-Chancellor.
(1)(a)The Vice-Chancellor in consultation with the Executive Council may decide to fill the office of the Pro-Vice-Chancellor or to keep it vacant.(b)If the Vice-Chancellor decides to fill the office of the Pro-Vice-Chancellor, the Pro-Vice-Chancellor shall be appointed by the Chancellor from amongst three persons recommended by the Vice-Chancellor.(2)(a)The term of office of the Pro-Vice-Chancellor shall be coterminus with that of the Vice-Chancellor.(b)Subject to the provisions of clause (a), he shall be eligible for appointment to that office for a further term.(c)Notwithstanding anything contained in clauses (a) and (b), where a vacancy occurs in the office of the Vice-Chancellor, the Pro-Vice-Chancellor shall continue to hold his office till such vacancy is filled and on the vacancy being so filed, the Pro-Vice-Chancellor shall cease to hold his office.(3)The Pro-Vice-Chancellor shall be a whole time salaried officer and his emoluments and conditions of service shall be such as may be determined by the State Government.Provided that the emoluments and conditions of service of the holder of such office shall not during the currency of the term of the holder of that office, be varied to his disadvantage without his consent.(4)The Pro-Vice-Chancellor shall exercise such of the duties of the Vice-Chancellor as the Vice-Chancellor may either specially or generally confer or impose on him with the approval of the Executive Council.(5)The Pro-Vice-Chancellor shall, in the absence of the Vice-Chancellor, or in the event of the Vice-Chancellor being unable to perform the duties of his office, exercise all the rights and powers and discharge all the functions and ties of the Vice-Chancellor.(6)The Pro-Vice-Chancellor shall preside-(a)in the absence of the Chancellor and the Vice-Chancellor, at the meetings of the Court, and(b)in the absence of the Vice-Chancellor, at the meetings of any other authority of the University or a committee thereof.
