(4)[ Where -(a)any temporary vacancy in the office of the Vice-Chancellor occurs by reasons of leave, illness or other cause; or(b)any vacancy in the office of the Vice-Chancellor occurs by reason of death, resignation or otherwise and it cannot be filled expeditiously in accordance with the provisions of sub-section (1); the Chancellor may appoint any suitable person, including the Pro Vice-Chancellor, if any, to act as the Vice-Chancellor, for such term not exceeding six months in the aggregate, as he may specify from time to time in his order.]
