Section 13(2) in The Maharashtra University of Health Sciences Act, 1998
(2)The Pro-Vice-Chancellor shall be appointed as provided in section 15 and the Pro-Vice-Chancellor, whenever appointed, shall be responsible for the duties allotted to the Pro-Vice-Chancellor specifically by the Vice-Chancellor with the approval of the Management Council and the Pro-Vice-Chancellor shall preside over the meetings of the authorities of the University in the absence of the Vice-Chancellor.
