(1)The Pro-Vice-chancellor shall be appointed by the Chancellor in consultation with the Vice-chancellor.(2)No person who is more than [sixty] [Substituted 'fifty-six' by Act No. 12 of 2012.] years of age shall be appointed as Pro-Vice-chancellor.(3)The Pro-Vice-chancellor shall be a whole-time salaried office of the University(4)The Pro-Vice-chancellor shall hold office for a term of four years from the date on which he enters upon his office and shall be eligible for reappointment.(5)The salary and other conditions of service of the Pro-Vice-chancellor shall be such as may be determined by the Chancellor.(6)Subject to the provisions of this Act and the Statutes, Ordinances and Regulations, the powers and functions of the Pro-Vice-chancellor shall be determined by the chancellor in consultation with the Vice-chancellor.
