Section 13 in THE DELHI SKILL AND ENTREPRENEURSHIP UNIVERSITY ACT, 2019
13. Pro Vice-Chancellors of the University- (1) Every Pro Vice-Chancellor shall be appointed by Board of
Management (BOM) in such manner, on such emoluments and other conditions of service, and shall exercise suchpowers and perform such functions, as may be prescribed;(2)The Pro Vice-Chancellors shall perform such duties and exercise such functions and powers as theVice-Chancellor may specify generally or in individual cases and shall assist the Vice-Chancellor on academic andadministrative matters;(3)The term of the Pro Vice-Chancellors shall be co-terminus with the term of Vice-Chancellor;
