Section 1A in Pandit Bhagwat Dayal Sharma University of Health Sciences Rohtak Act, 2008
1A. Pro Vice-Chancellor. - (1) The Pro Vice-Chancellor shall be appointed by the Chancellor, on the advice of the Government who is a-
(a)Senior Professor of University; or(b)Senior Professor or Professor of any Institution/ affiliated college.(2)The Pro Vice-Chancellor shall be ex-officio Vice-Chairman of the Executive Council, Academic Council, Finance Committee, Selection Committee, Establishment Committee and the Planning Board and in the absence of the Vice-Chancellor preside over the meetings of the Executive Council, Academic Council, Finance Committee, Selection Committee, Establishment Committee and the Planning Board.(3)It shall be the duty of the Pro Vice-Chancellor to see in the absence of the Vice-Chancellor that the provisions of the Act the Statutes, the Ordinances and the Regulations, are duly observed and shall take all necessary steps to ensure such observance.(4)The Pro Vice-Chancellor in the absence of the Vice-Chancellor shall have the power to convene or cause to be convened meeting of the Court, Executive Council, Academic Council, Finance Committee, Selection Committee, Establishment Committee, Planning Board and any other authority or body of University.(5)The Pro Vice-Chancellor shall exercise general control over the affairs of those branches of University administration that are assigned to him by the Vice-Chancellor and shall give effect in those branches to the decisions of the authorities of University.
