Section 11A in Bhagat Phool Singh Mahila Vishwavidyalaya Khanpur Kalan Act, 2006
11A. Pro Vice-Chancellor.
(1)[The Pro Vice-Chancellor shall be appointed by the Chancellor on the advice of the Government on such terms and conditions of service as may be determined by him. She shall not be below the rank of a Professor.] [Added by Haryana Act No. 15 of 2008](2)The Pro Vice-Chancellor shall hold office for a period of three years which may be renewed for not more than one term:Provided that no person shall be appointed to, or continue in the office of the Pro Vice-Chancellor if she has attained the age of sixty eight years.(3)The Pro Vice-Chancellor shall exercise such duties as are assigned to her by the Vice-Chancellor.
