Section 11(5) in Chaudhary Ranbir Singh University, Jind Act, 2014
(5)If the Vice-Chancellor is unable to perform his duties owing to his temporary incapacity on account of illness or any other reasons, or the office of the Vice-Chancellor falls vacant due to death, resignation or otherwise, the Chancellor may make arrangement for the performance of duties of the Vice-Chancellor until the existing Vice-Chancellor is able to resume his office or until a regular Vice-Chancellor is appointed, as the case may be:Provided that where the arrangement is made on account of death, resignation or otherwise, the period shall not exceed six months and regular appointment shall be made within this period.
