Section 16(8) in The Maharashtra Animal and Fishery Sciences University Act, 1998
(8)In the event of the occurrence of vacancy in the office of the Vice-Chancellor, by reason of death, resignation or otherwise, the Chancellor may nominate the Director or a Dean of the University or any other person to act as Vice-Chancellor, until a regular appointment of Vice-Chancellor is made in accordance with sub-section (1) of this section:Provided that, the period of such interim arrangement [shall not exceed twelve months] [These words were substituted for the words 'shall not exceed six months' by Maharashtra 19 of 2010, Section 2(d), (w.e.f. 8.7.2010).],
