Section 10(6) in Sardar Patel University Act, 1955
(6)(a)During the leave or absence of the Vice-Chancellor, or(b)in the event of a permanent vacancy in the office of he Vice-Chancellor, until an appointment is made under sub-section (1) to that office, [the Pro-Vice-Chancellor, and in the absence of the Pro-Vice-Chancellor, one of the Deans nominated by the Chancellor,] [These words were substituted for the words 'One of the Deans nominated by the Chancellor', by Gujarat 10 of 1982, Section 2, Schedule Sr. No. 33(3)(b) (w.r.e.f. 09-12-1981).] for that purpose shall carry on the current duties of the office of the Vice-Chancellor.]
