Section 10A(6) in The Guru Nanak Dev University Amritsar Act, 1969
(6)In the case of illness or absence on leave of the Pro-Vice-Chancellor or in any other contingency; the Chancellor may appoint a person from amongst the Fellows of the University to act as the Pro-Vice-Chancellor or make such other arrangements as he may think fit for the disposal of business during the absence of the Pro-Vice-Chancellor. The Chancellor shall determine the emoluments or allowances payable to the person temporarily appointed to discharge the functions of the Pro-Vice-Chancellor.]
