Section 11(3) in The Anna University of Technology, Chennai Act, 2010
(3)The Vice-Chancellor shall hold office for a period of three years and shall be eligible for reappointment, for another term of three years:Provided that-(a)the Chancellor may direct that a Vice-Chancellor, whose term of office has expired, shall continue in office for such period, not exceeding a total period of one year, as may be specified in the direction;(b)the Vice-Chancellor may, by writing under his hand addressed to the Chancellor and after giving two months' notice, resign his office:Provided further that a person appointed as Vice-Chancellor shall retire from office if, during the term of his office or any extension thereof, he completes the age of sixty-five years.
