Section 10(4A) in The Guru Nanak Dev University Amritsar Act, 1969
(4A)The Chancellor shall determine the amount of remuneration or allowances and other conditions of service of the person appointed under sub-section (4).] [Added by President's Act No. 4 of 1985. Old Sub-section 4 read as: (4) In case of illness or absence on leave of the Vice-Chancellor or in any other contingency, the Chancellor may appoint a person from amongst the Fellows of the University to act as the Vice-Chancellor, or make such other arrangements as he may think fit for the disposal of business during the absence of the Vice-Chancellor. The Chancellor shall determine the emoluments or allowances payable to the person temporarily appointed to discharge the functions of the Vice-Chancellor.]
