(2)[ The Vice-Chancellor shall, subject to the terms and conditions of his contract of service, ordinarily bold office for a term of three years from the date on which he enters upon his office and shall, on expiration of his terms of office, be eligible for reappointment to that office only for a second term.The Chancellor may, by order,.(a)direct that notwithstanding the expiration of his term, the Vice-Chancellor may continue to hold office; or(b)appoint any other suitable person to hold the office of the Vice-Chancellor, for such term not exceeding six months in the aggregate, as he may specify from time to time in his order:Provided that, the Vice-Chancellor, so continuing or the person so appointed, to hold the office of the Vice-Chancellor shall cease to hold such office on the date on which the person appointed as Vice-Chancellor in accordance with the provisions of sub-section (1) enters upon his office.] [Substituted for the original by Maharashtra 14 of 1984 S. 2(a).]
