11A. [ Pro-Vice-Chancellor and his powers and duties. [Section 1 1-A was inserted by Maharashtra 35 of 1983, section 2.]
(1)Where in the University, if there are more than one hundred and ten affiliated and conducted colleges and recognized institutions, and the Vice-Chancellor of the University is of the opinion that it is expedient to create a post of a Pro-Vice-Chancellor, he may request the State Government to create such a post. On receipt of such a request, the State Government may, after making such inquiries as it deem fit, create such a post by notification in the Official Gazette.(2)When the post of the Pro-Vice-Chancellor is created, the Chancellor shall, in consultation with the Vice-Chancellor, appoint a suitable person, including a teacher or a teacher of the University or a person having special qualifications or experience in administrative matters, to be the Pro-Vice-Chancellor. The term of office of the Pro-Vice-Chancellor, shall be co-terminus with the term of office of the Vice-Chancellor and the Pro-Vice-Chancellor shall hold office during the pleasure of the Chancellor.(3)The Pro-Vice Chancellor shall be a whole-time salaried officer of the University in addition to the officers of the University specified in section 8 and his emoluments and terms and conditions of service shall be such as the State Government may from time to time, by order, determine.(4)The Pro-Vice-Chancellor shall be the ex officio member of the Senate, the Executive Council, the Academic Council, the Boards of University Teaching and Research, the Board of Extra-mural Studies, the Students' Council and the Committee for Academic Planning and Evaluation.(5)The Pro-Vice-Chancellor shall assist the Vice-Chancellor, in respect of such matters, as may be specified by the Vice-Chancellor in this behalf, from time to time. He shall preside over the meetings of the Authorities or Bodies of the University in the absence of the Vice-Chancellor and shall exercise such other powers and perform such other duties of the Vice-Chancellor as may be assigned to him by the Chancellor.](6)[ * * *] [Sub-section (6) was deleted by Maharashtra 14 of 1984, section 4.]
