Section 33(11) in Kerala University of Fisheries and Ocean Studies Act, 2010
(11)In the event of a temporary vacancy occurs in the office of the Vice Chancellor,or if the Vice Chancellor is, by reason of illness, absence or for any other reason, unable to exercise the powers and perform the duties of his office, the Chancellor shall make necessary arrangements in consultation with the Pro-Chancellor for exercising the powers and performing the duties of the Vice Chancellor until a Vice Chancellor appointed under the provisions of this Act assumes office.
