Section 27(7) in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
(7)The [Chairperson] [Substituted for 'Chairman' by U.P. Act 5 of 2009, Section 2.] of the General Council may appoint any suitable person to the office of [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] for a term not exceeding six months if the vacancy in the office of [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] occurs or is likely to occur by reason of leave or any other cause, not being resignation or expiry of term, of which a report shall forthwith be made by the Registrar to the [Chairperson] [Substituted for 'Chairman' by U.P. Act 5 of 2009, Section 2.] of the General Council.
