Section 14 in Nims University Rajasthan, Jaipur Act, 2008
14. The Pro-vice-chancellor.
(1)pro-vice-chancellor shall be appointed by the Chancellor in consultation on with the vice-chancellor.(2)The pro-vice-chancellor shall hold office for a period of three years and shall be eligible for re-appointment for a second term.(3)The conditions of service of the pro-vice-chancellor shall be such as may be prescribed by the Statutes.(4)If the Chancellor is satisfied, on an enquiry made or caused to be made on a representation made to him or otherwise, that the continuance of pro-vice-chancellor in his office is prejudicial to the interest of the University or the situation so warrants he may, by an order in writing and stating the reasons therein for doing so, ask the pro-vice-chancellor to relinquish his office from such date as may be specified in the order:Provided that before taking an action under this sub-section, the pro-vice-chancellor shall be given an opportunity of being heard.(5)The pro-vice-chancellor shall assist the vice-chancellor in such matters as are assigned to him by the vice-chancellor from time to time and shall exercise such powers and perform such functions as may be delegated to him by the Vice-chancellor.
