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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(2) in Roorkee University Act 1947

(2)Where any temporary vacancy in the office of the Vice-Chancellor occurs by reasons of leave, illness or any other cause, and -
(i)such vacancy is for a period not exceeding two months the Pro-Vice-Chancellor, if any, appointed or if there is no Pro-Vice-Chancellor or the Pro-Vice- Chancellor too is absent, the senior most Professor of the University, shall exercise the powers and perform the duties of the Vice-Chancellor until the expiry of the period of two months or the vacancy in the office of the Vice-Chancellor is filed or the Pro-Vice-Chancellor, if any, takes over, whichever occurs first;
(ii)such a vacancy is for a period exceeding two months, the Chancellor may appoint any suitable engineer, scientist or technologist to the office of the Vice-Chancellor for a term not exceeding six months, which may, from time to time be extended up to a total period of one year, including the term fixed in the original order.]