Section 61(3) in Ayush and Health Sciences University of Chhattisgarh Act, 2008
(3)the Chancellor shall simultaneously with the issue of the notification, appoint any senior Officer of the Government, preferably with suitably Academic background as Vice-chancellor and Vice-chancellor so appointed shall hold office during the period of operation of the notification and shall have the all powers of Vice-chancellor appointed under Section 13 :Provided that Vice-chancellor may notwithstanding the expiration of the period of operation of the notifications, continue to hold office thereafter until his successor enters upon office but this period shall not exceed one year.
