Section 22 in The Bidhan Chandra Krishi (Viswavidyalaya) Act, 1974.
22. Pro-Vice-Chancellor. -
If in the opinion of the [Executive Council] [Words substituted for the word 'Board' by W. B. Act 31 of 1981.] it is necessary to have one or more Pro-Vice-Chancellor as full-time officers of the University the [Executive Council] [Words substituted for the word 'Board' by W. B. Act 31 of 1981.] may make recommendation in this behalf and the Chancellor may approve the proposal for creation of such posts. A Pro-Vice-Chancellor shall be appointed by the Chancellor in consultation with the Minister for such period and on such terms and conditions as may be fixed by the [Chancellor in consultation with the State Government] [Words substituted by W. B. Act 31 of 1981.]. A Pro-Vice-Chancellor shall have such duties and shall perform such functions as may be prescribed.
