Section 14(2) in Guru Angad Dev Veterinary and Animal Sciences University Act, 2005
(2)Notwithstanding anything contained in sub-section (1), in the event of the Vice-Chancellor, being not in a position to discharge his functions on account of illness, absence or leave or any other contingency, the Chancellor may, on the advice of the State Government, appoint any person to act as Vice-Chancellor for the disposal of the business during the said event. The person temporarily appointed to discharge the functions of the Vice- Chancellor, shall hold office during the pleasure of the Chancellor. The Chancellor shall determine the emoluments or allowances, payable to the person, so appointed.
