Section 10(6) in Kerala University of Health Sciences Act, 2010
(6)In any of the following circumstances, the existence whereof shall solely be judged by the Chancellor, the Chancellor may appoint any suitable person to act as the Vice-Chancellor for a term' not exceeding six months in the aggregate,-(i)where the committee appointed under sub-section (1) is unable to recommend any name within the time-limit specified by the Chancellor;(ii)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 up in accordance with the provisions of sub-sections (1) to (4) above;(iii)where the vacancy in the office of the Vice-Chancellor occurs temporarily because of leave, illness or other causes;(iv)where the term of Vice-Chancellor has expired; or(v)where there is any other emergency.The person so appointed shall cease to hold such office on the date on which the Vice-Chancellor resumes office or the persons duly appointed as the Vice-Chancellor in accordance with the provisions of sub-sections (1) to (4), assumes office.
