Section 14(6) in Atal Medical and Research University, Himachal Pradesh Act, 2017
(6)When any temporary vacancy occurs in the office of the Vice-Chancellor by reason of leave, illness or other causes, the Chancellor, on the advice of the Board of Management, shall make such arrangement for carrying out the duties of the Vice-Chancellor, as he may deem fit:Provided that pending the making of such arrangement by the Chancellor, the Vice- Chancellor with the prior approval of the Board of Management, may designate one person from amongst the Deans of the University to be the In-charge of current duties of the Vice-Chancellor for a period not exceeding one month or till arrangements are made by the Chancellor, whichever is earlier.
