Section 29(4) in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
(4)In the event of the post of the Registrar remaining vacant for any reason, the [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] may authorize any officer in the service of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] to exercise such powers, functions, and the duties of the Registrar as the [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] deems fit.
