Section 12(13) in Uttar Pradesh State Universities Act, 1973
(13)During the pendency or in contemplation, of any inquiry referred to in sub-section (12) the Chancellor may order that till further orders -(a)such Vice-Chancellor shall refrain from performing the functions of the office of Vice-Chancellor, but shall continue to get the emoluments to which he was otherwise entitled under sub-section (8);(b)the functions of the office of the Vice-Chancellor shall be performed by the person specified in the order.]
