Section 16(1) in Andhra Pradesh Fisheries and Ocean University (Establishment and Regulation) Act, 2017
(1)The Vice Chancellor shall be appointed by the Chancellor from out of a panel of three persons recommended by the Search Committee shall, and subject to the provisions of sub-section (6) hold office for a term of three years or up to the age of 70 years whichever is earlier.Provided that after expiry of the term of three years, a person shall be eligible for re-appointment for another term of three years (only two terms) subject to upper age limit of 70 years:Provided further that there would be one nominee of Government in the search committee. The members of search committee shall not be in any way related to the university and shall not be below the rank of Vice Chancellor.Provided also that a Vice Chancellor shall continue to hold office even after expiry of his term till a new Vice Chancellor takes charge of the office, but in any case this period shall not exceed six months:
