Section 29(9) in THE THUNCHATH EZHUTHACHAN MALAYALAM UNIVERSITY ACT, 2013
(9)In the event of a temporary or permanent vacancy occurring in the office of theVice – Chancellor, the Chancellor shall make necessary interim arrangements till the vacancyis duly filled in accordance with the provisions of sub- section (2) and such interimarrangement shall not ordinarily continue for more than three months.
