Section 10A(5) in The Jadavpur University Act, 1981
(5)The vacancy in the office of the Pro-vice-Chancellor occurring by reason of death, resignation or expiry of the term of his office , removal or otherwise shall be filled up by appointment of a Pro-vice-Chancellor in accordance with the provision of sub-section (1) within a period of six months from the date of occurrence of the vacancy, and such period shall be held to include any period for which a Pro-vice Chancellor is allowed to continue in office under clause (d) of sub-section (1), or a person is appointed by the Chancellor in consultation with the Minister to exercise the powers and perform the duties of the Pro-vice-Chancellor under sub-section (4).
