(6)(a)During the leave or absence of the Vice-Chancellor, or(b)in the event of a permanent vacancy in the office of the Vice-Chancellor, until an appointment is made under sub-section (1) to that office,[the Pro-Vice-Chancellor] [Substituted for 'shall be such as may be prescribed by the Statutes' by Gujarat 10 of 1982, dated 24th February, 1982 (w.r.e.f. 09-12-1981).], and in the absence of [the Pro-Vice-Chancellor] [Substituted for 'shall be such as may be prescribed by the Statutes' by Gujarat 10 of 1982, dated 24,h February, 1982 (w.r.e.f. 09-12-1981).], one of the Deans nominated by the Chancellor for that purpose shall carry on the current duties of the office of the Vice-Chancellor.]
