Section 15 in A.P.J. Abdul Kalam Technological University Act, 2015
15. Appointment, powers and duties of the Pro-Vice-Chancellor.
(1)The Chancellor shall appoint a person recommended by the Government, who is working in the field of engineering, technology and having the qualifications prescribed in the Statutes, to.be the Pro-Vice- Chancellor, who shall be a full-time salaried officer of the University.(2)No person who is more than sixty years of age shall be appointed as Pro-Vice-Chancellor.(3)The term of appointment of the Pro-Vice-Chancellor shall be for a period of four years and if found eligible for reappointment, he may be appointed for the next four years also:Provided that no person who is more than sixty years of age shall be eligible for reappointment.(4)The salary and other conditions of service of the Pro-Vice-Chancellor shall be as determined by the Chancellor.(5)Subject to the provisions of this Act and the Statutes, Ordinances and Regulations, the powers and duties of the Pro- Vice-Chancellor shall be determined by the Chancellor in consultation with the Vice-Chancellor and the Pro-Vice-Chancellor shall exercise such powers and perform such duties in due course.
