Section 12(7) in Uttar Pradesh State Universities Act, 1973
(7)[(a) Only such person shall be eligible for appointment to the office of Vice-Chancellor who has not attained the age of 65 years;(b)The Vice-Chancellor shall hold office for a term of three years from the date he enters upon his office or till he attains the age of sixty-eight years whichever is earlier;(c)The Vice-Chancellor who has not attained the age of sixty-five years may be appointed as such for second term :Provided that the Vice-Chancellor may, by writing under his hand addressed to the Chancellor, resign his office, and shall cease to hold his office on the acceptance by the Chancellor of such resignation.] [Substituted by Uttar Pradesh Act No. 26 of 2007 (w.e.f. 25.8.2007).]
