Section 16(4) in The Maharashtra Animal and Fishery Sciences University Act, 1998
(4)The Chancellor may appoint a person for the post of Vice-Chancellor, from amongst the persons recommended by above-mentioned Committee. The Vice-Chancellor so appointed shall hold office for a term of five years and shall not be eligible for re-appointment.] [Sub-section (4) was substituted by Maharashtra 19 of 2010, section 2(c), (w.e.f. 8.7.2010).]
