Section 14 in University of Technology, Jaipur Act, 2017
14. The Pro-President.
(1)The Pro-President shall be appointed by the Chairperson in consultation with the President.(2)The Pro-President shall hold office for a period of three years and shall be eligible for re-appointment for a second term.(3)The conditions of service of the Pro-President shall be such as may be prescribed by the Statutes.(4)If the Chairperson is satisfied, on an enquiry made or caused to be made on a representation made to him or otherwise, that the continuance of the Pro-President in his office is prejudicial to the interests of the University or the situation so warrants, he may, by an order in writing and stating the reasons therein for doing so, ask the Pro-President to relinquish his office from such date as may be specified in the order:Provided that before taking an action under this sub-section, the Pro-President shall be given an opportunity of being heard.(5)The Pro-President shall assist the President in such matters as are assigned to him by the President from time to time and shall exercise such powers and perform such functions as may be delegated to him by the President.
