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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(3) in The University of Rajasthan (Amendment) Act, 1962

(3)The Vice-Chancellor shall hold office for a period of three years and will be eligible for re-appointment for a second term and such re-appointment shall be made upon the recommendation of the Selection Committee referred to in sub-section (1):Provided that no person shall hold the office of the Vice- Chancellor for more than two terms.