Section 10(6) in Veer Narmad South Gujarat University Act, 1965
(6)(a)During the leave or absence of the Vice-Chancellor, or(b)in the event of permanent vacancy in the office of the Vice-Chancellor, until an appointment is made under sub-section (4) to that office,[the Pro-Vice-Chancellor, and in the absence of the Pro-Vice-Chancellor,] [These words were substituted for the words 'The Rector, if any, and in the absence of the Rector,' by Gujarat 10 of 1982. Sr. No. 4(2) (b) (w.r.e.f. 09-12-1981).]One of the Deans nominated by the Chancellor for that purpose shall carry on the current duties of the office of the Vice-Chancellor.
