Section 11 in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960
11. Arrangement of work during temporary vacancy in the office or absence of Vice-Chancellor or Treasurer.
(1)During the temporary absence of the Vice-Chancellor or the Treasurer by reason of leave, illness or any other cause, which shall be immediately reported to the Chancellor by the Syndicate, the Chancellor shall make such arrangement as he thinks fit for carrying on the office of the Vice-Chancellor or the Treasurer, as the case may be :Provided that until such arrangement is made-(a)In the case of temporary absence of the Vice-Chancellor, it shall be lawful for the Treasurer to exercise the powers and perform the duties of the Vice-Chancellor ;(b)In the case of temporary absence of the Treasurer, the Syndicate shall appoint one of its own members to exercise the powers and perform the duties of the Treasurer.(2)During the period a vacancy in the office of the Vice-Chancellor or the Treasurer remains unfilled, the provisions of sub-section (1) shall apply to such vacancy.
