Section 16(9) in The Maharashtra Animal and Fishery Sciences University Act, 1998
(9)Where any temporary vacancy in the office of the Vice-Chancellor occurs by reason of leave, illness or other cause, the Pro-Chancellor shall make such arrangements for carrying on the duties of the office of the Vice-Chancellor, as he may think fit. Until such arrangements are made, the Director or Dean or any other person nominated by the Pro-Chancellor for that purpose shall carry on the current duties of the office of the Vice-Chancellor:Provided that, in the case of a temporary vacancy of less than two months, the Vice-Chancellor may, by order in writing, entrust his duties to the Director or Dean or, in their absence to the Registrar, as a measure of emergency.
