Section 12(7) in The Maharashtra Universities Act, 1994
(7)In any of the following circumstances, the [exigency] [This word was substituted, for the word' existence by Maharashtra 55 of 2000, section 9(b).] whereof shall solely be judged by the Chancellor, namely:-(a)where the committee appointed under sub-section (1) is unable to recommend any name within the time limit specified by the Chancellor;(b)where the vacancy occurs in the office of the Vice-Chancellor because of death, resignation or otherwise, and it cannot be conveniently and expeditiously filled in accordance with the provisions of sub-sections (1) to (4);(c)where the vacancy in the office of the Vice-Chancellor occurs temporarily because of leave, illness or other causes;(d)where the term of Vice-Chancellor has expired; or(e)where there is any other emergency;the Chancellor may appoint any suitable person, to act as the Vice-Chancellor for a [a term not exceeding twelve months] [These words were substituted for the words 'a term not exceeding six months' by Maharashtra 1 of 2010, section 3, w.e.f. 31-8-2009.], in the aggregate as he may specify in his order;Provided that, the person so appointed shall cease to hold such office on the date on which the person appointed as the Vice-Chancellor in accordance with the provisions of sub-sections (1) to (4) assumes office or the Vice-Chancellor resumes office.
