Section 13A(2) in University of Rajasthan Act, 1946
(2)The Pro-Vice-Chancellor shall hold office for a period of three years and shall be eligible for re-appointment for a second term and such re-appointment shall be made in the manner prescribed in sub-section (1) :Provided that no person shall be appointed as Pro-Vice-Chancellor for me than two terms :Provided further that notwithstanding the expiry of his term, the Pro-Vice-Chancellor shall continue to hold his office until his successor is appointed and enters upon his office.
