Section 11(4) in Bhagat Phool Singh Mahila Vishwavidyalaya Khanpur Kalan Act, 2006
(4)[If the Vice-Chancellor is unable to perform her duties owing to her temporary incapacity on account of illness or any other reason or the office of the Vice-Chancellor falls vacant due to death or otherwise, the Pro Vice-Chancellor shall perform the duties of the Vice-Chancellor until the existing Vice-Chancellor is able to resume her office or until a regular Vice- Chancellor is appointed, as the case may be. In the absence of both Vice- Chancellor and Pro Vice-Chancellor, the Chancellor shall make such arrangements for the duties of the Vice-Chancellor to be performed by some authority until Vice-Chancellor or Pro Vice-Chancellor joins.] [Amended by Haryana Act No. 15 of 2008]
