Section 19(3) in The Maharashtra Universities Act, 1994
(3)When the office of the Librarian falls vacant, or when the Librarian is, by reason of illness or absence or any other cause unable to perform the duties of his office, such duties shall be performed for the time being, by such person as the Vice-Chancellor may appoint, for the purpose, for a period not exceeding six months or until a new Librarian is appointed, or the Librarian resumes his duties, whichever is earlier.
