Section 12 in THE COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY ACT, 1986
12. The pro-Vice-Chancellor-
(1)The Chancellor shall appoint a Pro-Vice-chancellor for the University:Provided that the person thus appointed shall not be above the age of sixty.(2)The term of appointment of the Pro-Vice-chancellor shall be four years from the date on which he enters upon his office and shall be a whole time officer of the University.(3)The salary and other conditions of service of the Pro-Vice-chancellor shall be as prescribed by the Statutes.(4)Subject to the provisionsof this Act and the Statutes, Ordinances and Regulations the powers and functions of the Pro-Vice-chancellorshall be determined by the Vice-Chancellor.
