Section 13A(5) in University of Rajasthan Act, 1946
(5)Subject to the control and supervision of the Vice-Chancellor, the Pro-Vice-Chancellor shall exercise the powers and perform the functions as specified below :(a)Implementation of decisions taken by various bodies of the University, such as the Senate, the Syndicate and the Academic Council;(b)Attending to all matters relating to affiliated colleges;(c)Appointment of clerical staff of the University except those for which powers have been delegated to the Registrar;(d)Disciplinary powers in respect of above staff;(e)Attending to all matters relating to students' welfare etc; and(f)Perform such other duties and functions and exercise such other powers as the Vice-Chancellor may specify in general or in individual cases and shall assist the Vice-Chancellor in all matters, academic and administrative.]
