Section 12(4) in Mother Teresa Women's University Act, 1984
(4)When any temporary vacancy occurs in the office of the Vice-Chancellor or when the Vice-Chancellor is, by reason of absence of for any other reason, unable to exercise the powers and perform the duties of her office, the senior most Senior Fellow of the University shall exercise the powers and perform the duties of the Vice-Chancellor till the Executive Council makes the regular arrangements for exercising the powers and performing the duties of the Vice-Chancellor.
