Section 10(4) in The Calcutta University Act, 1979.
(4)If-(a)the Pro-Vice-Chancellor for Academic Affairs is, by reason of leave, illness or other cause, temporarily unable to exercise the powers and perform the duties of his office, or(b)a vacancy occurs in the office of the Pro-Vice Chancellor for Academic Affairs by reason of death resignation or expiry of the term of his office, removal or otherwise,then, during the period of such temporary inability or pending the appointment of a Pro-Vice-Chancellor for Academic Affairs, as the case may be, the Chancellor, in consultation with the Minister and the Vice-Chancellor, shall authorize Pro-Vice-Chancellor for Business Affairs and Finance or a senior teacher of the University or an officer of the University to exercise the powers and perform the duties of the Pro-Vice-Chancellor for Academic Affairs.
