Section 11(15) in Ayush and Health Sciences University of Chhattisgarh Act, 2008
(15)In the event of the occurrence of any vacancy including a temporary vacancy in the office of Vice-chancellor by reason of his death, resignation, leave, illness or otherwise, officer nominated by the Chancellor as per the provision of sub-section (3) of Section 61 shall act as Vice-chancellor until the Vice-chancellor appointed under subsection (1) or sub-section (7), as the case may be, enter upon office :Provided that the arrangements contemplated in this sub-section shall not continue for a period of more than six months.
