Section 15 in Ras Bihari Bose Subharti University Act, 2016
15. The Pro- Vice-Chancellor.
(1)The Pro-Vice-Chancellor shall be appointed by the Vice-Chancellor for a period of one year at a time as prescribed and shall exercise such powers and performs such functions as may be prescribed.(2)The Pro-Vice Chancellor appointed under sub-section (1) shall discharge his duties in addition to his duties as a professor.(3)The Pro-Vice Chancellor shall assist the Vice-Chancellor in discharging day to day duties as and when required by the Vice-Chancellor.
