Section 12(6) in The Shree Somnath Sanskrit University Act, 2005
(6)(a)During the leave or absence of the Vice-Chancellor, or(b)In the event of resignation or a permanent vacancy in the office of the Vice-Chancellor until an appointment is made under sub-section (3) of this section to that office.(c)The State Government shall nominate the Director (Research) or one of the Deans of the Faculties as the Vice-Chancellor for the purpose of carrying out the current duties of the office of the Vice-Chancellor.
