Section 12(5) in Rajiv Gandhi University of Health Sciences Act, 1994
(5)When any temporary vacancy occurs in the office of the Vice- Chancellor by reason of leave, illness or other cause, the Chancellor shall make such arrangements for carrying on the duties of the Vice- Chancellor as he may deem fit:Provided that pending the making of such arrangement by the Chancellor, the Vice- Chancellor may designate among the Deans of the University to be in charge of current duties of the Vice- Chancellor for a period not exceeding one month or till arrangements are made by the Chancellor, whichever is earlier.
