Section 14(6) in Dr. Ram Manohar Lohia Institute of Medical Sciences Act, 2015
(6)In any of the following circumstance (of the existence of which the Visitor shall be the sole judge), he may appoint any suitable person to the office of the Director for a term not exceeding six months as he may specify:-(a)Where the vacancy in the office of the Director occurs and it cannot be conveniently and expeditiously filled in accordance with the provisions of sub-sections (1) to (5).(b)Any other emergency.
