Section 27 in Sree Sankaracharya University of Sanskrit Act, 1994
27. [ The Pro-Vice-Chancellor. [Inserted by Act No. 7 of 2009.]
(1)The Pro-Vice-Chancellor shall be appointed by the Chancellor from the panel submitted by the Pro- Chancellor.(2)The Pro-Vice-Chancellor shall not have completed sixty-five years of age at the time of his appointment.(3)The Pro-Vice-Chancellor shall be a whole time salaried officer of the University.(4)The Pro-Vice-Chancellor shall hold office for a term of four years from the date on which he enters upon his office and shall be eligible for re-appointment.(5)The salary and other conditions of service of the Pro-Vice-Chancellor shall be such as may be prescribed by the Statutes.(6)Subject to the provisions of the Act, Statutes, Ordinances and Regulations the powers and functions of the Pro-Vice-Chancellor shall be determined by the Chancellor in consultation with the Vice-Chancellor.]
