Section 15(1) in The Maharashtra University of Health Sciences Act, 1998
(1)The Chancellor may, in consultation with the Vice-Chancellor appoint a suitable person, who is an eminent medical educationist as a Pro-Vice-Chancellor of the University:Provided that, the Pro-Vice-Chancellor shall be a person who has held the post of Professor or Principal in an institution of Health Sciences for a period of not less than seven years.
