Section 13(7) in A.P.J. Abdul Kalam Technological University Act, 2015
(7)Where the vacancy of Vice-Chancellor arises in any of the following circumstances, the Chancellor may appoint the Vice-Chancellor of any other University or the Pro-Vice Chancellor of this University or the Secretary to Government, Higher Education Department, recommended by the Government, to be the Vice-Chancellor for a period of not exceeding six months in the aggregate, namely:-(i)where the committee appointed under sub-section (1) 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 (1) to (5) ;(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;: or(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,
