Section 11(3) in Tamil Nadu Agricultural University Act, 1971
(3)The Vice-Chancellor shall hold office for a term of [three years] [Substituted for 'five years' by the Tamil Nadu Act 5 of 1993.] from the date on which he enters upon his office and shall be eligible for re-appointment for not more than one successive term:Provided that-(a)the Vice-Chancellor may, by writing under his hand addressed to the Chancellor and after giving two months' notice, resign his office;(b)the Vice-Chancellor may be removed from his office by the Chancellor upon a resolution of the Board passed by a majority of the total members of that Board and by a majority of not less than two-thirds of the members of that Board present and voting.
