14. [ Pro-Vice-Chancellor. [Substituted by Act 67 of 1982]
(1)The Chancellor shall appoint the Pro-Vice Chancellor in consultation with the State Government.(2)The Pro-Vice-Chancellor shall be a whole time officer of the University. He shall hold office for a period not exceeding three years during the pleasure of the Chancellor on such conditions as may be determined by the Chancellor in consultation with the State Government.](3)[ Where the person appointed as Pro-Vice-Chancellor gets pension from the Central or the State Government or any University or from any other source, the amount of pension due to him from such source shall be deemed to be the part of his salary as Pro-Vice-Chancellor.] [Inserted by Act 18 of 1993.](4)[] [Re-numbered by Act 18 of 1993.] Subject to the provisions of this Act, the Pro-Chancellor shall exercise such powers and perform such duties as may be prescribed or as may be conferred or imposed on him from time to time by the Vice-Chancellor.(5)[ The Pro-Vice-Chancellor shall be responsible for admission and conduct of examination up to Bachelor course and the publication of the result of the examination conducted by the University up to Bachelor Course and he shall be responsible for student welfare also.] [Added by Act 18 of 1993.]
