Section 13 in The Maharashtra Universities Act, 1994
13. The manner of appointment of Pro-Vice-Chancellor.
(1)The Chancellor may, in consultation with the Vice-Chancellor appoint a Pro-Vice-Chancellor for the university which has more than 150 affiliated colleges and recognised institutions.(2)[ The Pro-Vice-Chancellor shall be a person who has held the post of Professor, or Principal of a college or an institution having not less than 15 years teaching experience.] [This sub-section was substituted by Maharashtra 55 of 2000, section 10(a).](3)[ The term of the Pro-Vice-Chancellor shall be co-terminus with that of the Vice-Chancellor or till he attains the age of superannuation, whichever is earlier.] [Sub-section (3) substituted by Maharashtra 14 of 2013, section 2, (w.e.f 30-5-2013).](4)The Pro-Vite-Chancellor shall be a full time salaried officer of the university, and the pay and allowances admissible to him as well as the terms and conditions of his service shall be such as determined by the State Government.(5)When the office of the Pro-Vice-Chancellor falls vacant or when the Pro-Vice-Chancellor is, by reasons of illness or absence or any other cause, unable to perform the duties of his office, the Chancellor, upon the recommendation of the Vice-Chancellor may appoint a suitable person qualified to be appointed as Pro-Vice-Chancellor to officiate as Pro-Vice-Chancellor, till the Pro-Vice-Chancellor resumes office, or a new Pro-Vice-Chancellor assumes duties, as case may be.(6)[ The provisions of sub-section (13) of section 12 shall mutatis mutandis apply for removal of the Pro-Vice-Chancellor.] [This sub-section was inserted by Maharashtra 55 of 2000, section 10(b).]
