Section 12A in Saurashtra University (Amendment) Act, 1968
12A. Powers jurisdiction and duties Pro-Vice-Chancellor.- (1) The Pro-Vice-Chancellor shall have his office located at Bhavnagar.
(2)The headquarters of the University at Bhavnagar and such part of the University area as the State Government may, by order, specify, shall be in charge of the Pro-Vice-Chancellor.(3)The Pro-Vice-Chancellor shall be the principal executive and academic officer of the University in the area in his charge and shall in the absence of the Vice-Chancellor preside at the meetings of the Senate and any convocation of the University. He shall be an ex-officio member of the Syndicate, of the Academic Council and of the committees constituted under section 43. He shall be entitled to be present with the right to speak at any meeting of any other authority or body of the University which may be located in the urea in his charge but shall not be entitled to vote thereat unless he is a member of that authority or body.(4)The Pro-Vice-Chancellor shall have power to convene the meetings of such authorities of the University of which he is the chairman.(5)It shall be the duty of the Pro-Vice-Chancellor to ensure that this Act, the Statutes, Ordinances, Regulations and Rules are faithfully observed in the area in his charge and he shall have all powers necessary for the purpose.(6)He shall give effect to the orders of the Syndicate regarding appointment, dismissal, suspension and punishment of the persons in the service of the University or teachers of the University, posted in the area in his charge or regarding the recognition or withdrawal of recognition of any such teacher and shall exercise general control over the affairs of the University in the area in his charge and he shall be responsible for the discipline of the University in the area in his charge in accordance with this Act, Statutes and Ordinances."
