Section 64 in The Maharaja Sayajirao University of Baroda Act, 1949
64. Appointment of Pro-Vice-Chancellor.
(1)Notwithstanding anything contained in Section 12 the first Pro-Vice-Chancellor shall be a whole-time salaried officer who shall be appointed by the Government as soon as practicable after the passing of this Act, for a period not exceeding three years and on such terms and conditions as the Government thinks fit.(2)The first Pro-Vice-Chancellor, shall under the control of the first Vice-Chancellor, discharge such of the [functions] [This word was substituted for the word 'function' by Bombay 9 of 1951, Section 3, Schedule] and duties of the first Vice-Chancellor as he may direct.
