Section 24(4) in The Rajasthan Maharana Pratap University of Agriculture and Technology, Udaipur Act, 2000
(4)When a permanent vacancy in the office of the Vice-Chancellor occurs by reason of his or her death, resignation, removal or the expiry of his or her term of office, it shall be filled by the Chancellor in accordance with sub-section (1), and for so long as it is not so filled, stop-gap arrangement shall be made by him or her under and in accordance with sub-section (5).
