Section 12(6) in The Chhattisgarh Kushabhau Thakre Patrakarita Avam Jansanchar University Act, 2004
(6)[ In the event of the occurrence of any vacancy including a temporary vacancy in the office of Kulpati by reason of his illness, leave, death, resignation or otherwise Dean of any faculty or the senior most Professor of the University Teaching Department nominated by the Kuladhipati in consultation with the State Government for that purpose shall act as Kulpati until the date on which Kulpati appointed under sub-section (1) or sub-section (7) of Section 11, enters, as the case may be, upon his office :Provided that the arrangement contemplated in this sub-section shall not continue for a period of more than six months.] [Substituted by C.G. Act No. 15 of 2005 (w.e.f. 25-8-2005).]
