Section 27(9) in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
(9)During the pendency or in contemplation, of any inquiry referred to in subsection (8) the General Council may order that till further orders-(a)such [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] shall refrain from performing the functions of the office of [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.], but shall continue to get the emoluments to which he was otherwise entitled under sub-section (5).(b)the functions of the office of the [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] shall be performed by the person specified in the order.
