Section 11A in The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978
11A. [ Pro-Vice Chancellor. [Section 1 IA was inserted by Gujarat 10 of 1982, Section 2, Schedule, Sr. No. 6 (4) (w.r.e.f. 09-12-1981).]
(1)The Pro-Vice-Chancellor shall be appointed by [the Chancellor] [Sub-section (6A) was inserted, Gujarat 10 of 1982, Section 2, Schedule, Sr. No. 6 (3) (b) (w.r.e.f. 09-12-1981).] from amongst three persons recommended by the Vice-Chancellor.(2)[ (a) The term of the office of Pro-Vice-Chancellor shall be co-terminus with that of the Vice-Chancellor.(b)Subject to the provisions of Clause (a), he shall be eligible for appointment to that office for a further term:Provided that no person appointed as a Pro-Vice-Chancellor shall continue to hold his office as such after he attains the age of 65 years.] [Sub-section (2) was substituted, by Gujarat 7 of 1987, Section 8 (2).](3)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 State Government:Provided that the emoluments and conditions of service of the holder of such office shall not during currency of the term of the holding of that office, be varied to his disadvantage without his consent.(4)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.(5)The Pro-Vice-Chancellor shall, in the absence of the Vice-Chancellor, or in the event of his being unable to perform duties of his office exercise all the rights and powers and discharge all the functions and duties of the Vice-Chancellor.(6)The Pro-Vice-Chancellor shall preside-(a)in the absence of the Chancellor and the Vice-Chancellor, at the meetings of the Senate, and(b)in the absence of the Vice-Chancellor at the meetings of any other authority of the University or a committee thereof.]
