Section 8 in Gujarat University (Amendment) Act, 1972
8. Substitution of section 12 of Bom. 50 of 1949.- For section 12 of the principal Act, the following shall be substituted, namely:-
"12. Pro-Vice-Chancellor.- (1) The Court may, by resolution, decide whether appointment shall or shall not be made to the office of the Pro-Vice-Chancellor.(2)If the Court decides that appointment shall be made to the office of the Pro-Vice-Chancellor, the Pro-Vice-Chancellor shall be appointed by the Chancellor, on the recommendation of the Vice-Chancellor.(3)No person who has completed the age of sixty five years shall be eligible for appointment as Pro-Vice-Chancellor.(4)The Pro-Vice-Chancellor shall hold office for a term of five years or for a term expiring on the date on which he shall complete the age of sixty five years, whichever is less.(5)The Pro-Vice-Chancellor shall be a whole-time salaried officer and his emoluments and conditions of service shall be such as shall be determined by the Statutes:Provided that the emoluments and conditions of service of any holder of such office shall not be varied to his disadvantage after his appointment except with his consent.(6)The Pro-Vice-Chancellor shall be the principal inspecting officer of the University and shall exercise such of the powers and perform such of the duties of the Vice-Chancellor as the Vice-Chancellor may either specially or generally confer or impose on him, with the approval of the Executive Council.(7)The Pro-Vice-Chancellor shall preside-(a)in the absence of the Chancellor and the Vice-Chancellor at the meetings of the Courts and(b)in the absence of the Vice-Chancellor at the meetings of any other authority of the University or a Committee thereof".
