Section 13(1) in The SreeNarayanaGuru Open University Act, 2021
(1)The Syndicate shall appoint a person recommended by the Vice-Chancellor as Pro-Vice-Chancellor under the provisions of this Act and Statutes made thereunder and he shall be a whole time salaried officer of the University:Provided that, the first Pro-Vice-Chancellor shall be appointed by the Government on the basis of such conditions determined by the Government.
