Section 8 in Saurashtra University (Amendment) Act, 1968
8. Substitution of section 12 of Guj. 39 of 1965 by new sections.- For section 12 of the principal Act, the following sections shall be inserted, namely:-
"12. Pro-Vice-Chancellor.- (1) The Pro-Vice-Chancellor shall be appointed by the State Government in consultation with the Vice-Chancellor.(2)The Pro-Vice-Chancellor shall hold office for a term of three years and he shall be eligible for being appointed to that office for a further term of three years only.(3)The emoluments fo be paid to the Pro-Vice-Chancellor and the terms and conditions subject to which he shall hold office shall be such as may be prescribed by the Statutes:Provided that such emoluments or such terms and conditions shall not, during the currency of the term of the holder of that office, be varied to his disadvantage without his consent.
