Section 12(8) in Karnataka Universities of Agricultural Sciences Act, 1963
(8)Where a temporary vacancy occurs or is likely to occur in the office of the Vice- Chancellor by reason of leave, illness or other cause other than the expiry of his term, or the Vice-Chancellor is due to absence or otherwise unable to exercise his powers or perform his functions temporarily, the Dean shall until the appointment of a person to act as Vice-Chancellor or until the return of Vice-Chancellor to duty, as the case may be, exercise the powers and perform the functions of the Vice-Chancellor in addition to his own functions. In the absence of the Dean, the Board shall, as soon as possible and subject to the approval of the Chancellor, make such arrangements for carrying on the duties of the office of the Vice-Chancellor as it may think fit, and until such arrangements are made such officer of the University as may be nominated by the Chancellor for the purpose shall carry on the current duties of the office of the Vice-Chancellor.
