Section 12(3) in Himachal Pradesh University Act, 1970
(3)Except as expressly provided in sub-sections (4) and (5), the Vice-Chancellor shall, subject to the pleasure of the Chancellor, hold office for a term of three years from the date on which he enters upon his office and shall, on the expiry of the term of his office, be eligible for re-appointment to that office;Provided that the Vice-Chancellor shall, not withstanding the expiry of the said period of three years, continue to hold his office until his successor is appointed and enters upon his office.
