Section 16(6) in The Baba Farid University of Health Sciences Act, 1998
(6)In the case if illness or absence or leave of the Pro-Vice-Chancellor or in any other contingency, the Chancellor, on the advice of Board of Management, may appoint a person from amongst the Deans of the University to act as the Pro-Vice-Chancellor, or make such other arrangements, as he may think fit for the disposal of business during the absence of the Pro-Vice- Chancellor.
