Section 13 in The Rajasthan Technical University Act, 2006
13. The Pro-Vice-Chancellor.
(1)The Vice-Chancellor, if he considers necessary, may appoint a Pro-Vice-Chancellor from amongst the professor of the University.(2)The Pro-Vice-Chancellor appointed under sub-section (1) shall discharge the duties in addition to his duties as a Professor.(3)The Pro-Vice-Chancellor shall hold office at the pleasure of the Vice-Chancellor.(4)The Pro-Vice-Chancellor shall get an honorarium of rupees one thousand per month.(5)Pro-Vice-Chancellor shall assist the Vice-Chancellor in respect of such matters, as may be specified by the Vice-Chancellor in this behalf from time to time and shall preside over the meetings of the University in the absence of the Vice-Chancellor and shall exercise such powers and perform such duties as may be assigned or delegated to him by the Vice-Chancellor.
