Section 13 in The Rajasthan University of Health Sciences Act, 2005
13. The Pro Vice-chancellor.
(1)The Vice-chancellor, if he considers necessary, may appoint a Pro Vice-chancellor from amongst the professors of the University.(2)The Pro Vice-chancellor appointed under sub-section (1) shall discharge the duties in addition to his duties as a professor.(3)The Pro Vice-chancellor shall hold office at the pleasure of the Vice-chancellor.(4)The Pro Vice-chancellor shall get an honorarium of rupees one thousand per month.(5)The Pro Vice-chancellor shall assist the Vice-chancellor in respect of such matters, as may be specified by the Vice-chancellor in this behalf, from time to time and shall preside over the meetings of the University in the absence of the Vice-chancellor and shall exercise such powers and perform such duties as may be assigned or delegated to him by the Vice-chancellor.
