Section 10(6) in The Maharaja Sayajirao University of Baroda Act, 1949
(6)Where any temporary vacancy in the office of the Vice-Chancellor occurs by reason of leave, illness or other cause, [the Pro-Vice-Chancellor and in the absence of the Pro-Vice-Chancellor] [These words were substituted for the words 'and none of the offices of the Pro-Vice Chancellor and the Rector has been filled-up', by Gujarat 1 of 1982, Section 5 (2).] one of the Deans nominated by Chancellor for that purpose shall carry on the current duties of the office of the Vice-Chancellor.]
