Section 15 in The Karnataka Veterinary, Animal and Fisheries Sciences University Act, 2004
15. Arrangement of work during vacancy in the office of the Vice-Chancellor.
- Where a temporary vacancy occurs or is likely to occur in the office of the Vice-Chancellor by reason of leave, illness or other cause other than the expiry of his term or the Vice-Chancellor is due to absence or otherwise unable to exercise his powers or perform his functions temporarily, the Dean shall until the appointment of a person to act as Vice-Chancellor or until the return of Vice-Chancellor to duty, as the case may be, exercise the powers and perform the functions of the Vice-Chancellor in addition to his own powers. In the absence of the Dean, the Board shall, as soon as possible and subject to the approval of the Chancellor, make such arrangements for carrying out the duties of the office of the Vice-Chancellor as it may think fit, and until such arrangements are made such officer of the University as may be nominated by the Chancellor for the purpose shall carryon the current duties of the Vice-Chancellor.
