Section 12 in The Maharaja Sayajirao University of Baroda Act, 1949
12. [ Pro-Vice-Chancellor. [Section 12 was substituted for the original by Gujarat 1 of 1982, Section 7.]
(1)The Pro-Vice-Chancellor shall be appointed by the State Government from amongst three persons recommended by the Vice-Chancellor, from amongst the teachers.(2)The Pro-Vice-Chancellor shall hold office for a term of three years and he shall be eligible for reappointment to that office for a further term of three years only:Provided that, no person appointed as a Pro-Vice-Chancellor shall continue to hold his office as such after he attains the age of 65 years:Provided further that, where a person is appointed as a Pro-Vice-Chancellor, he shall during the period he holds office of the Pro-Vice-Chancellor continue to have lien on the post of teacher which he vacates on his appointment as the Pro-Vice-Chancellor, till he reverts to the said post on the expiry of the period of his appointment as the Pro-Vice-Chancellor or he reaches the age of superannuation according to the conditions of service applicable to him whichever is earlier.(3)The Pro-Vice-Chancellor shall be a whole-time salaried officer and his emoluments and conditions of service shall be such as shall be determined by the State Government:Provided that, the emoluments and conditions of service of the holder of such office shall not during the currency of the term of the holder of that office, be varied to his disadvantage without his consent.(4)The Pro-Vice-Chancellor shall be the principal inspecting officer of the University and shall exercise such of the powers and perform such of the duties of the Vice-Chancellor as the Vice-Chancellor may either specially or generally confer or impose on him with the approval of Syndicate.(5)The Pro-Vice-Chancellor shall, in the absence of the Vice-Chancellor, or in the event of his being unable to perform the duties of his office, exercise all the rights and powers and discharge all the functions and duties of the Vice-Chancellor.(6)The Pro-Vice-Chancellor shall preside,-(a)in the absence of the Chancellor and the Vice-Chancellor, at the meetings of the Senate, and(b)in the absence of the Vice-Chancellor at the meetings of any other authority of the University or a committee thereof.]
