Section 10A(1) in The Kalyani University Act, 1981
(1)(a)There shall be a Pro-vice-Chancellor in the University and the allocation of Work, powers and function of the Pro-vice Chancellor shall be such as may be prescribed by the Statutes.(b)The Pro-vice-Chancellor shall be a distinguished academician with proven competence and integrity and having a minimum of ten years experience in a University System of which at least five years shall be as Professor or ten years of experience in a reputed research or academic administrative Organization of Which at least Five years shall be in a position equivalent to that of Professor.(c)The Pro-vice-Chancellor shall be appointed by the Chancellor in consultation with the Minister. The term of office shall be for four years and he shall be eligible for re-appointment for another period not exceeding four years but shall not hold office beyond the age of sixty-five years.(d)The Chancellor may, notwithstanding the expiration of the term of the office of the Pro-vice-Chancellor or his attaining the age of sixty-five years, allow him to continue in office till a successor assumes office, provided that he shall not continue as such for any period exceeding six months.
