Section 14A in Pandit Bhagwat Dayal Sharma University of Health Sciences Rohtak Act, 2008
14A. Pro Vice-Chancellor.
(1)The Chancellor shall appoint the Pro Vice-Chancellor, who shall be a salaried officer on the advice of the Government, as per the qualifications and experience prescribed by the Statutes.(2)The Pro Vice-Chancellor shall hold office for a period of three years which may be renewed for not more than one term.Provided that no such person appointed as Pro Vice- Chancellor shall hold office on attaining the age of sixtyeight years irrespective of the fact that his term has not expired.(3)The Pro Vice-Chancellor may perform clinical, teaching and research work if he so desires.(4)The Pro Vice-Chancellor shall exercise such other powers and perform such other functions, as may be prescribed by the Statutes and Ordinances.
