Section 16(6) in Atal Medical and Research University, Himachal Pradesh Act, 2017
(6)In the case of illness or absence or leave of the Pro Vice-Chancellor or in any other contingency, the Chancellor, on the advice of the Board of Management, may appoint a person from amongst the Deans of the University to act as the Pro Vice-Chancellor, or make such other arrangements, as he may think fit for the disposal of business during the absence of the Pro Vice- Chancellor.
