Section 13A in The Nalanda Open University Act, 1995
13A. Pro-Vice-Chancellor.
(1)The Pro-Vice-Chancellor shall be appointed by the Chancellor in consultation with the State Government and the Vice-Chancellor.(2)A Pro-Vice-Chancellor shall be the whole time Officer of the University. He shall hold office, on such conditions as may be determined by the Chancellor in consultation with the State Government, for a period not exceeding three years.(3)Subject, to the provisions of this Ordinance the Pro-Vice-Chancellor shall exercise such powers and perform such duties as may be prescribed or as may be conferred or imposed on him, from time to time, by the Vice-Chancellor.
