Section 11A(2) in The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978
(2)[ (a) The term of the office of Pro-Vice-Chancellor shall be co-terminus with that of the Vice-Chancellor.(b)Subject to the provisions of Clause (a), he shall be eligible for appointment to that office for a further term: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.] [Sub-section (2) was substituted, by Gujarat 7 of 1987, Section 8 (2).]
