Section 18(4) in The Maharashtra University of Health Sciences Act, 1998
(4)When the office of the Registrar falls vacant or when the Registrar is, by reason of illness or absence or any other cause, unable to perform the duties of his office for a period not exceeding six months, the Vice-Chancellor shall appoint a suitable person to officiate as the Registrar until a new Registrar is appointed and assumes office or the Registrar resumes duty, as the case may be.
