Section 13(10) in Dr. Babasaheb Ambedkar Technological University Act, 2014
(10)In the event of the occurrence of a vacancy in the office of the Vice-Chancellor by reason of death, resignation or otherwise, the Chancellor may nominate the senior most Dean or Director or any other suitable person, who shall act as Vice-Chancellor until a regular appointment of Vice-Chancellor is made in accordance with sub-section (1) and a new Vice-Chancellor enters upon his office, or until a period of six months from the date on which such nominee entered upon the office of the Vice- Chancellor, expires, whichever is earlier.
