Section 13(5) in THE ANDHRA PRADESH FISHERIES UNIVERSITY ACT, 2020
(5)In the temporary absence of the Registrar due to leave or for whatever reason, or until the vacancy caused in any other manner is filled, the Vice-Chancellor shall appoint any person temporarily for a period not exceeding three (3) months, to act as the Registrar. Board shall have the powers to extend this temporary appointment beyond three (3) months.
