Section 17(8) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983
(8)In the event of the occurrence of a vacancy in the office of the Vice-Chancellor by reason of death, resignation of otherwise, the Chancellor may nominate a Director or a Dean of the University or any other Agricultural University in the State or any other person to act as Vice-Chancellor, until a regular appointment of Vice-Chancellor is made in accordance with sub-section (1) of this section:Provided that the period of such interim arrangement shall not exceed six months.
