(2)[ The Vice-Chancellor shall subject to the terms and conditions of his contract of service, ordinarily hold office for a term of three years from the date on which he enters upon his office and shall, on expiration of his term of office, be eligible for re-appointment 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.] [Sub-section (2) was substituted for the original by Maharashtra 14 of 1984, section 2(a).]
