Section 6 in King Georges Medical University, Uttar Pradesh (Amendment) Act, 2018
6. Amendment of Section 16.
- In Section 16 of the principal Act, for sub-section (11), the following sub-section shall be substituted, namely -"(11) Until a Vice-Chancellor appointed under sub-section (1) or sub-section (5) or sub-section (10) assumes office, the Pro Vice-Chancellor, if any, or where there is no Pro Vice-Chancellor, the senior-most Professor of the University shall discharge the duties of the Vice-Chancellor as well."
