Section 28(7) in The Maharashtra National Law University Act, 2014
(7)If the office of the Vice-Chancellor becomes vacant due to death, resignation or otherwise or if he is unable to perform his duties due to ill health or any other cause, the Chancellor or the Pro-Chancellor shall have the authority to designate a Professor of the university to perform the functions of the Vice-Chancellor until the new Vice-Chancellor assumes his office or until the existing Vice-Chancellor attends on the duty of his office, as the case may be :Provided that, if the Pro-Chancellor takes an action under this section, he shall, without undue delay submit a report thereof to the Chancellor.] [Added by Maharashtra Act No. 76 of 2018, dated 17.12.2018.]
