Section 10A(1) in The Jadavpur University Act, 1981
(1)(a)There shall be two Pro-vice-Chancellors in the University and their allocation of work and powers and functions shall be such as may be prescribed by the Statutes.(b)The Pro-vice-Chancellors shall be 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 an equivalent position of Professor.(c)The Pro-vice-Chancellors shall be appointed by the Chancellor in consultation with the Minister. The term of office shall be for four years and they 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 Pro-vice-Chancellor or 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.
