Section 2(11) in Himachal Pradesh University Act, 1970
(11)"Principal" means the head of a college, by whatever designation he may be described and includes, when there is no Principal, the person for the time being duly appointed to act as Principal, and in the absence of the Principal or the acting Principal, a Vice-Principal appointed as such;(11-A) "Pro-Vice-Chancellor" means the Pro-Vice-Chancellor of the University;
