Section 9(4) in Damodaram Sanjivayya National Law University Act, 2008
(4)[ The Vice-Chancellor shall hold office for a term of five years from the date on which he enters his office or until he attains the age of seventy years whichever is earlier and he shall be eligible for reappointment:Provided that after the expiry of the tenure of the Vice-Chancellor, he shall continue in office till the successor assumes charge.] [Substituted by Act No. 14 of 2016, dated 10.5.2016.]
