Section 35(4) in Kerala University of Fisheries and Ocean Studies Act, 2010
(4)When the Office of the Pro-Vice Chancellor falls vacant or when the Pro-Vice Chancellor is, by reasons of illness or absence or any other cause, unable to perform the duties of his Office, the Chancellor, upon the recommendation of the Vice Chancellor , may appoint a suitable person to perform the duties of the Pro-Vice Chancellor till the Pro-Vice Chancellor resumes office or the new Pro-Vice Chancellor duly appointed assumes office, as the case may be.
