Section 26(8) in National Law University of Uttarakhand Act, 2011
(8)During the pendency or in contemplation, of any inquiry referred to in sub-section (7) the Governing Council may order that till further orders :-(a)such Vice Chancellor shall refrain from performing the functions of the office of Vice Chancellor, but shall continue to get the emoluments to which he was otherwise entitled under sub-section (5);(b)the functions of the office of the Vice Chancellor shall be performed by the person specified in the order.
