Section 14(5) in Manipur Technical University Act, 2016
(5)When a temporary vacancy in the office of the Vice- Chancellor occurs by reason of leave, suspension or otherwise or when a stop-gap arrangement is necessary under sub, section (4), the Registrar shall forthwith report the matter to the Chancellor, who shall make, on the. advice of the State Government, arrangement for carrying on the functions of the office of the Vice-Chancellor.
