Section 14 in Uttar Pradesh State Universities Act, 1973
14. The Pro-Vice-Chancellor
. - (1) This section applies only to the Universities of Lucknow, [* * *] [The word 'Allahabad' omitted by Act No. 26 of 2005 (w.e.f. 14.7.2005).] and Gorakhpur and to any other University specified in that behalf by the State Government by notification in the Gazette.(2)The Vice-Chancellor, if he considers necessary, may appoint a Pro-Vice-Chancellor from amongst the Professors of the University.(3)The Pro-Vice-Chancellor appointed under sub-section (2) shall discharge his duties in addition to his duties as a Professor.(4)The Pro-Vice-Chancellor shall hold office at the pleasure of the Vice-Chancellor.(5)The Pro-Vice-Chancellor shall get an honorarium of rupees three hundred per month.(6)The 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.
