Section 55(4) in Potti Sreeramulu Telugu University Act, 1985
(4)[ When the Vice-Chancellor is unable to exercise his powers perform his functions and discharge his duties owing to absence, illness or any other cause or when the office of Vice-Chancellor is vacant, it shall be competent for the State Government to appoint a person to be incharge Vice-Chancellor. The person so appointed as incharge Vice- Chancellor shall exercise the powers, perform the functions and discharge the duties of the Vice-Chancellor until the Vice-Chancellor assumes the office, or as the case may be, a new Vice-Chancellor is appointed in accordance with subsection (1) of section 10.] [Substituted by Act No.13 of 1991.]
