Section 18(5) in Atal Medical and Research University, Himachal Pradesh Act, 2017
(5)When the office of the Registrar is vacant, or when the Registrar, by reason of illness, absence, or any other reason is unable to perform the functions and discharge the duties of the office, the functions and duties of the office of the Registrar shall be performed and discharged by such person, as the Vice-Chancellor may designate for the purpose.
