Section 13(1) in Ramchandra Chandravansi University Act, 2018
(1)The Vice Chancellor shall be appointed by the Chancellor as per the qualifications prescribed by the University Grants Commission and shall hold office for a period of five years.Provided that a person appointed as Vice Chancellor shall retire from office during tenure of his office or extension thereof, if any when he completes the age of 70 years.Provided further that after the expiry of the term of five years, the Vice Chancellor shall be eligible for re-appointment for another term of five years.
