Section 9 in Kerala University of Health Sciences Act, 2010
9. Officers of the University.
(1)The following shall be the officers of the University, namely:-(i)the Vice-Chancellor;(ii)the Pro-Vice-Chancellor;(iii)the Registrar;(iv)the Dean;(v)the Finance Officer;(vi)the Controller of Examination;and such other officers in the service of the University as may be prescribed.(2)The Vice-Chancellor shall be the principal executive and academic officer of the University and ex-officio Chairperson of the Senate, the Governing Council, the Academic Council and Finance Committee and shall preside, in the absence of the Chancellor or Pro-Chancellor, any convocation for conferring degrees.(3)The Pro-Vice-Chancellor shall be responsible for the duties allotted to him specifically by the Vice-Chancellor with the approval of the Governing Council or under this Act or Statutes and the Pro-Vice-Chancellor shall preside over the meetings of the authorities of the University in the absence of the Vice-Chancellor.(4)The emoluments and terms and conditions of service of the Vice-Chancellor shall be such as may be determined by the Government.(5)The other officers of the University shall be appointed in such manner and exercise such powers and perform such duties as provided under this Act and Statutes of the University.(6)The conditions of service of the other officers of the University shall be such as may be prescribed by Statutes.
