Section 13(5) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
(5)When the office of the Registrar is vacant, or when the Registrar, by reason of illness, absence, or any other reason is, unable to perform the functions and discharge the duties of his office, the functions and the duties of the office of the Registrar shall be performed and discharged by such persons as the Vice-Chancellor may appoint for the purpose.
