Section 31 in THE THUNCHATH EZHUTHACHAN MALAYALAM UNIVERSITY ACT, 2013
31. Pro- Vice-Chancellor- (1) The Chancellor shall appoint a Pro- Vice Chancellor for the
University.(2)The Persons so appointed shall not be above the age of fifty six years.(3)The term of appointment of the Pro-Vice- Chancellor shall be five years from thedate on which he enters his office and shall be a whole time officer of the University.(4)The salary and other conditions of service of the Pro- Vice – Chancellor shall be asprescribed by the statutes.(5)Subject in the provisions theAct, Statutes, Ordinances and Regulations, the powersand functions of the Pro-Vice-Chancellor shall be determined by the Chancellor, in consultationwith the Vice-Chancellor.
