Section 15(1) in The Rajasthan Private Universities Act, 2005
(1)The Vice-chancellor shall be appointed by the Chancellor from a panel of three persons recommended by the Governing Body and shall, subject to the provisions contained in sub-section (7), hold office for a term of three years:Provided that, after expiry of the term of three years, a person shall be eligible for re-appointment for another term of three years:Provided further that a Vice-chancellor shall continue to hold the office even after expiry of his term till new Vice-chancellor joins. However, in any case this period shall not exceed one year.
