Section 7 in King Georges Medical University, Uttar Pradesh (Amendment) Act, 2018
7. Insertion of new Section 18.
- After Section 17 of the principal Act, the following section shall be inserted, namely -"18. The Pro Vice-Chancellor. - (1) The Vice-Chancellor, if he considers necessary, may appoint a Pro Vice-Chancellor from amongst the Professors of the University.(2)The Pro Vice-Chancellor appointed under sub-section (1) shall discharge the duties in addition to his duties as a Professor.(3)The Pro Vice-Chancellor shall hold office at the pleasure of the Vice-Chancellor.(4)The Pro Vice-Chancellor shall get a special allowance of such amount as may be determined by general or special orders by the State Government.(5)The Pro Vice-Chancellor shall assist the Vice-Chancellor in respect of such matters as may be specified by the Vice-Chancellor in this behalf from time to time and shall preside over the meetings of the University in absence of the Vice-Chancellor and shall exercise such powers and perform such duties as may be assigned or delegated to him by the Vice-Chancellor."
