Section 11(6) in The SreeNarayanaGuru Open University Act, 2021
(6)Where the vacancy of the Vice-Chancellor arises in any of the following circumstances, the Chancellor may appoint the Vice-Chancellor of any other University established by State law or professor of this University as the Vice-Chancellor for a period not exceeding six months, namely:—(i)where the search committee appointed under sub-section (2) is unable to recommend any name within the time limit specified by the Chancellor;(ii)where vacancy occurs in the office of the Vice-Chancellor because of death, resignation or otherwise and it cannot be filled up conveniently and expeditiously in accordance with the provisions of sub-sections (2) and (3) ;(iii)where the vacancy in the office of the Vice-Chancellor arises temporarily because of leave, illness or of any other causes;(iv)where the term of office of the Vice-Chancellor expires;(v)where there is any other emergency:Provided that, the person so appointed shall cease to hold such office on the date on which the Vice-Chancellor resumes office.
