12. [ The Pro-Vice-Chancellor. [Substituted by section 8 of U.P. Act No. 10 of 1998.]
(1)The Vice-Chancellor, if he considers necessary, may appoint a Pro-Vice-Chancellor from amongst ten senior most Professors of the University.(2)The Pro-Vice-Chancellor shall discharge his duties in addition to his duties as Professor.(3)The Pro-Vice-Chancellor shall hold office at the pleasure of the Vice-Chancellor.(4)The Pro-Vice-Chancellor shall get such facilities and honorarium as may be prescribed by the rules.(5)The Pro-Vice-Chancellor shall, assist the Vice-Chancellor in such matters as may be specified by the Vice-Chancellor from time to time, shall exercise such powers and perform such duties as may be assigned or delegated to him by the Vice-Chancellor and shall in the absence of the Vice-Chancellor exercise the powers and perform the duties of the Vice-Chancellor.]
