Section 10(4) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
(4)Notwithstanding anything contained in sub-section (3), where the Chancellor is of the opinion, that a Vice-Chancellor could not be appointed immediately after the expiry of the term of office of the outgoing Vice-Chancellor, he may direct the outgoing Vice-Chancellor to continue in office for such period, not exceeding a total period of one year, as may be specified in the direction.
