Section 12B(1) in Himachal Pradesh University Act, 1970
(1)During the temporary absence of the Vice-Chancellor by reason of leave, illness or any other cause the Pro-Vice-Chancellor appointed under section 12-D, shall perform the duties and exercise the powers of the Vice-Chancellor and if there is no Pro-Vice-Chancellor the Chancellor may, in consultation with the State Government, make such arrangements for carrying on the duties of the Vice-Chancellor as he may deem fit.
