Section 35 in Kerala University of Fisheries and Ocean Studies Act, 2010
35. The Pro-Vice Chancellor.
(1)The Chancellor shall, in consultation with the Vice Chancellor appoint an eminent person in the field of Fisheries or Ocean Studies as the Pro-Vice Chancellor of the University.(2)The term of Pro-Vice Chancellor shall be five years or till he attains the age of sixty years, whichever is earlier, provided that a person shall not be appointed as Pro-Vice Chancellor for more than two consecutive terms.(3)The Pro-Vice Chancellor shall be a full-time salaried officer of the University and the terms and conditions of his service including pay and allowance shall be such as may be determined by the Government.(4)When the Office of the Pro-Vice Chancellor falls vacant or when the Pro-Vice Chancellor is, by reasons of illness or absence or any other cause, unable to perform the duties of his Office, the Chancellor, upon the recommendation of the Vice Chancellor , may appoint a suitable person to perform the duties of the Pro-Vice Chancellor till the Pro-Vice Chancellor resumes office or the new Pro-Vice Chancellor duly appointed assumes office, as the case may be.(5)Notwithstanding anything contained in sub-clause (1) the first Pro-Vice Chancellor shall be appointed by the Government for a period not exceeding five years on such terms and conditions.
