Section 11(4) in Kerala University of Health Sciences Act, 2010
(4)When the office of the Pro-Vice-Chancellor falls vacant or when the > Pro-Vice-Chancellor is, by reasons of illness or absence or any other cause, unable to perform the duties of his office, the Chancellor, upon the recommendation of the Vice-Chancellor, may appoint a suitable person, among medical educationalists till the Pro-Vice-Chancellor resumes office, or new Pro-Vice-Chancellor duly appointed assumes duties, as the case may be.
