Section 11(2) in The Rajasthan University of Health Sciences Act, 2005
(2)The Vice-chancellor shall hold office for a term of three years from the date on which he enters upon this office or until he attains the age of sixty two years whichever is earlier:Provided that the same person shall be eligible for reappointment for a second term:Provided further that the Vice-chancellor may, not less than sixty days in advance of the date on which he wishes to be relieved, by writing under his hand and addressed to the Chancellor, resign his office, and he shall, upon the acceptance by the Chancellor of such resignation, cease to hold his office with effect from the date determined by the Chancellor and conveyed to the Vice-chancellor.
