Section 13(1) in Abhilashi University (Establishment And Regulation) Act, 2014
(1)The Vice-Chancellor shall be appointed by the Chancellor, on such terms and conditions as may be specified by statutes, from a panel of three persons recommended by the Governing Body and shall, subject to the provisions contained in sub-section (7), hold office for a term of three years:Provided that after the expiry of the term of three years, a person shall be eligible for re- appointment for another term of three years:Provided further that Vice-Chancellor shall continue to hold office even after expiry of his term till new Vice-Chancellor joins, however, in any case, this period shall not exceed one year.
