Section 10(3) in Indira Gandhi Technological and The Medical Sciences University Act, 2012
(3)Where a vacancy in the office of the Vice-Chancellor occurs and it cannot be conveniently and expeditiously filled up, in accordance with the provisions of sub-sections (1) and (2) or if there is any emergency, the Chancellor may appoint any suitable person to be the Vice-Chancellor and may, from time to time, extend the term of such appointment provided the total term of such appointment, including the term extended, shall not exceed one year.
