Section 14 in Vinayaka Missions Sikkim University Act, 2008
14. The Pro-Chancellor.
(1)The Sponsor shall appoint two Pro-Chancellors of the University viz. Pro-Chancellor (Administration) and Pro-Chancellor (Academic)(2)The Pro-Chancellor so appointed shall hold the office for a period of five years.(3)The Pro-Chancellor shall preside at the meeting of the Board of Governors when the Chancellor is not present and shall, when the Visitor or Chancellor is not present, preside at the convocation of the University for conferring degrees, diplomas, Charters, Designations or Certificates.(4)The Pro-Chancellor (Administration) shall have following powers, namely :-(a)to call for any information related to the entire administration of the University ;(b)such other powers as may be conferred on him by this Act or the Statutes made thereunder.(5)The Pro-Chancellor (Academic) shall have following powers, namely :-(a)to call for any information related to the entire Academic including research proceedings of the University ;(b)such other powers as may be conferred on him by this Act or the Statutes made thereunder.(6)The Chancellor is empowered to remove the Pro-Chancellor.
