Section 16 in The Baba Farid University of Health Sciences Act, 1998
16. The Pro Vice-Chancellor.
(1)The Pro-Vice-Chancellor shall be appointed by the Chancellor on the advice of the Government.(2)The Pro-Vice-Chancellor shall hold office for a term of three years which may be extended by the Chancellor, on the advice of the Government, for a period not exceeding three years at a time, as he may deem fit.(3)The Chancellor shall determine the amount of remuneration and other conditions of service of the Pro-Vice-Chancellor.(4)The Pro-Vice-Chancellor shall be Member-Secretary of the Board of Management and shall exercise such other powers and perform such other duties, as may be assigned to him by the Chancellor.(5)In the case of illness or absence or leave of the Vice-Chancellor or in any other contingency, the Pro-Vice-Chancellor shall preside over the meetings of the University and shall exercise such other powers and perform such duties, as may be assigned to him by the Board of Management.(6)In the case if illness or absence or leave of the Pro-Vice-Chancellor or in any other contingency, the Chancellor, on the advice of Board of Management, may appoint a person from amongst the Deans of the University to act as the Pro-Vice-Chancellor, or make such other arrangements, as he may think fit for the disposal of business during the absence of the Pro-Vice- Chancellor.
