Section 20(4) in National Law University Delhi Act, 2007
(4)The Vice-Chancellor shall hold office for a term of [five years] [Substituted by Delhi Act 7 of 2009, Section 9 published in Delhi Gazette on 22.6.2009 (w.e.f 22.6.2009).] or such less period as the Governing Council may decide, from the date on which he enters upon his office, or until he attains the age of seventy years, whichever is earlier, and he shall be eligible for re-appointment for further term till he attains the age of seventy years:Provided that the Chancellor may require the Vice-Chancellor after his term has expired to continue in office for such period, not exceeding a total period of one year as may be specified by him.
