(1)The Pro-Chancellor may be appointed by the Sponsoring Body for a term prescribed by the Sponsoring Body subject to other terms and conditions as may be laid down in the statutes.(2)The Pro-Chancellor shall exercise all powers of the Chancellor in his absence and shall be assigned any additional duties with prior written Approval of the Chancellor.(3)The Pro-Chancellor shall chair all the Committees, meetings and convocations in the absence of the Chancellor.
