Section 12(7) in The Dr. Babasaheb Ambedkar Technological University Act, 1989
(7)In the event of the occurrence of vacancy in the office of the Vice-Chancellor by reason of death, resignation or otherwise, the Chancellor may nominate the seniormost Dean or any other suitable person, who shall act as Vice-Chancellor until a regular appointment of Vice-Chancellor is made in accordance with [sub-section (1)] [This word, brackets and figure substituted for the word, brackets and figure 'sub-section (2)' by Maharashtra 14 of 2009, Section 8(2) (w.e.f. 25-5-2009).] and a new Vice-Chancellor enters, upon his office, or [until a period of twelve months] [These words were substituted for the words 'until a period of six months' by Maharashtra 1 of 2010, Section 2 (w.e.f. 31-8-2009).] from the date on which such nominee entered upon the office of the Vice-Chancellor, expires, whichever is earlier.
