Section 21 in THE NATIONAL FORENSIC SCIENCES UNIVERSITY ACT, 2020
21. Vice-Chancellor.—
(1)The Central Government may, in consultation with such State Governments as it deems fit, by notification, appoint the Vice-Chancellor of the University.(2)A person shall be qualified to be appointed as the Vice-Chancellor of the University, if he is—(i)a person of eminence in the field of forensic sciences;(ii)associated in administration of criminal justice, development matters, education, philanthropy, industrial or business development or exemplary administration in the central services, State services, corporations or public bodies at national and international levels.(3)The Vice-Chancellor shall hold office for a period of three years and shall be eligible for reappointment for another term or till he attains the age of seventy years.(4)The other terms and conditions of the Vice-Chancellor shall be such as may be laid down in the Statutes.(5)The Vice-Chancellor may resign from his office by writing under his hand addressed to the Chancellor and such a resignation shall take effect from the date of acceptance by the Chancellor.
