Section 17(4) in The Maharashtra Universities Act, 1994
(4)When [*] [The 'the office of the Registrar falls vacant or when' words were deleted by Maharashtra 55 of 2000, section 14(c)(i).] the Registrar is by reason of illness or absence or any other cause, unable to perform the duties of his office for a period not exceeding six months, the Vice-Chancellor shall appoint a suitable person to officiate as the Registrar until [the Registrar resumes duty.] [These words were substituted for the words 'a new Registrar is appointed and assumes office or the Registrar resumes duty, as the case may be' by Maharashtra 55 of 2000, section 14(c)(ii).]
