Section 11(8) in The Rajasthan University of Health Sciences Act, 2005
(8)During the pendency, or in contemplation of any inquiry referred to in sub-section (7), the Chancellor may order that till further orders-(a)such Vice-chancellor shall refrain from performing the functions of the office of the Vice-chancellor, but shall continue to get the emoluments to which he was otherwise entitled under sub-section (3);(b)the functions of the office of the Vice-chancellor shall be performed by the person specified in the order.
