Section 10A in The Guru Nanak Dev University Amritsar Act, 1969
10A. [ Appointment, powers, duties and conditions of service of Pro-Vice-Chancellor. [New section inserted vide Punjab Act 26 of 1975.]
(1)The Pro-Vice-Chancellor shall be appointed by the Chancellor on the advice of the State Government.(2)The Pro-Vice-Chancellor shall hold office for a term of three years which may be extended by the Chancellor, on similar advice, for such further periods not exceedings three years at a time, as he may deem fit.(3)The Chancellor shall determine the amount of remuneration and other conditions of service of the Pro-Vice-Chancellor.(4)The Pro-Vice-Chancellor shall assist the Vice-Chancellor in respect of such matter as may be specified by the Vice-Chancellor in this behalf, from time to time, and shall also exercise such powers and perform such duties as may be assigned to him by the Vice-Chancellor.(5)In the case of illness or absence on leave of the Vice-Chancellor or in any other contingency, the Pro-Vice-Chancellor shall preside over the meeting of the University and shall exercise such other powers and perform such duties as may be assigned to be by the Vice-Chancellor.(6)In the case of illness or absence on leave of the Pro-Vice-Chancellor or in any other contingency; the Chancellor may appoint a person from amongst the Fellows of the University to act as the Pro-Vice-Chancellor or make such other arrangements as he may think fit for the disposal of business during the absence of the Pro-Vice-Chancellor. The Chancellor shall determine the emoluments or allowances payable to the person temporarily appointed to discharge the functions of the Pro-Vice-Chancellor.]
