(2B)The Acharya (Chancellor) shall hold office for a term of three years and shall be eligible for re-appointment:Provided that the Acharya (Chancellor) shall, notwithstanding the expiry of the term of his office, continue to hold such office until his successor is appointed and has entered upon his office.] [Substituted by Act 31 of 1984 s. 8. (w.e.f. 8.8.1984). ]
