Section 10(10) in Arunachal Pradesh University Act, 2012
(10)If the Vice-chancellor by reason of his leave, illness or any other cause is temporarily unable to exercise the powers and perform the duties of his office or if a vacancy occurs in the office of the Vice-Chancellor by reason of death, resignation or expiry of the term of his office or otherwise, then during the period of such temporary inability, or pending the appointment of Vice-Chancellor as the case may be, the Pro-Vice-Chancellor, if there be any, shall exercise the powers and perform the current duties of the Vice-Chancellor.Provided that if for the time being there is no Pro-Vice-Chancellor, the Chancellor may appoint the senior most Dean of the Faculty and if there is no Dean in the University for the time being senior most Professor to exercise the powers and to perform the current duties of the Vice-Chancellor.
