Section 12(4) in International Institute of Information Technology (IIIT) University Act, 2013
(4)[ In the event of any vacancy, including a temporary vacancy in the Office of Director, by reason of death, resignation, leave, illness or otherwise, the Board may entrust to any of its members the functions of the Directors, till the date on which Director appointed under Section 20 enters upon his offices:Provided that the Board may decide the emoluments and allowances of such member:Provided further that the arrangement contemplated in this sub-section shall not continue for a period of more than six months.] [Added by C.G. Act No. 5 of 2015, dated 21.1.2015.]
