Section 24(5) in Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986
(5)During temporary absence of the Vice-Chancellor by reason of leave, illness or any other cause, the Chancellor may make such arrangements for carrying out the duties of the Vice-Chancellor, as he may deem fit, from amongst the senior faculty members of the University. Where the post of the Vice-Chancellor falls permanently vacant either by resignation or otherwise, the vacancy shall be filled in accordance with the provisions of sub section (1) of this section and the Vice-Chancellor so appointed shall hold office for a full term or till the attainment of the age of 65 years, whichever is earlier.
