Section 11 in The Maharashtra University of Health Sciences Act, 1998
11. Pro-Chancellor.
(1)The Minister incharge of the Medical Education in Maharashtra shall be the Pro-Chancellor of the University and shall, in the absence of the Chancellor, preside over the convocation of the University.(2)The Pro-Chancellor may call for his information any papers relating to the administration of the affairs of the University and such requisition shall be complied with by the University.(3)The annual programme of work of the University shall be referred to the Pro-Chancellor for his information and any suggestion made by him shall be considered by the Management Council.(4)He shall also exercise such powers and perform such duties of the Chancellor as the Chancellor may, by order in writing, delegate to the Pro-Chancellor and such delegation may be subject to such restriction and conditions as may be specified in such order.(C)Other Officers of the University
