Section 12(3) in Karnataka Samskrita Vishwavidyalaya Act, 2009
(3)The Vice-Chancellor shall hold office for a period of four years and shall not be eligible for re-appointment:Provided that;(a)No person shall be appointed or hold office of the Vice-Chancellor if he has attained the age of Sixty-five years.(b)The Vice-Chancellor may, by writing under his hand addressed to the Chancellor and after giving two months notice resign to his office;Provided further that a person appointed as Vice-Chancellor shall retire from office, if, during the term of his office he completes the age of sixty five years.
