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

State of Punjab - Subsection

Section 10(5) in Panjab University Act, 1947

(5)In case of illness or absence on leave of the Vice-Chancellor, or in any other contingency the Chancellor may appoint a person from amongst the Fellows of the University, or, make such other arrangements as he may think fit for the disposal of business during the absence of the Vice-Chancellor. The Chancellor shall determine the emoluments or allowances payable to a person temporarily appointed to discharge the functions of the Vice- Chancellor.