Section 20(2) in Maharana Partap Horticultural University, Karnal Act, 2015
(2)Notwithstanding anything contained in sub-section (1), in the event of the Vice-Chancellor, being not in a position to discharge his functions on account of illness, absence or leave or any other contingency, the Chancellor may appoint any senior eligible person on the recommendation of the State Government to act as Vice-Chancellor for the disposal of the business during this period.
