Section 11(3) in Purba Medinipur University Act, 2017
(3)The Vice-Chancellor shall be a whole-time officer of the University and shall be paid from the University Fund such salary and allowances as the Chancellor may decide in consultation with the State Government.(b)a vacancy occurs in the office of the Pro-Vice-Chancellor by season of death, resignation expiry of term of his office removal or otherwise, then. during the period of such temporary inability or pending the appointment of a Pro- Vice-Chancellor as the case may beak Chancellor in consultation with the Minister and the Vice-Chancellor may appoint a senior teacher of the University or an officer of the University to exercise the powers and perform the duties of the Pro-Vice-Chancellor.
