Section 12B in Himachal Pradesh University Act, 1970
12B. Arrangement of work during vacancy in the office of the Vice-Chancellor.
(1)During the temporary absence of the Vice-Chancellor by reason of leave, illness or any other cause the Pro-Vice-Chancellor appointed under section 12-D, shall perform the duties and exercise the powers of the Vice-Chancellor and if there is no Pro-Vice-Chancellor the Chancellor may, in consultation with the State Government, make such arrangements for carrying on the duties of the Vice-Chancellor as he may deem fit.(2)During the period a vacancy in the office of the Vice-Chancellor remains unfilled, and if there is no Pro-Vice-Chancellor to perform the duties and to exercise the powers of the Vice-Chancellor, such person as the Chancellor may appoint shall act as Vice-Chancellor and the persons so appointed shall have all the powers of the Vice-Chancellor and shall be entitled to the privileges of the Vice-Chancellor and to such emoluments and allowances as may be determined by the Chancellor.
