Section 11A(1) in Bhagat Phool Singh Mahila Vishwavidyalaya Khanpur Kalan Act, 2006
(1)[The Pro Vice-Chancellor shall be appointed by the Chancellor on the advice of the Government on such terms and conditions of service as may be determined by him. She shall not be below the rank of a Professor.] [Added by Haryana Act No. 15 of 2008]
