Section 17(4B) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983
(4B)For the removal of doubt, it is hereby declared that, notwithstanding anything contained in this Act or the terms of any contract of service or the term of office of any person who, on the date of commencement of the Maharashtra Agricultural Universities (Krishi Vidyapeeths) (Amendment) Act, 1989, continues to hold the office of the Vice-Chancellor of any University,-(a)after having completed three years or more in such office or attained the age of sixty-five years; or(b)completes three years in such office after the date of such commencement shall cease to hold such office on the date of such commencement or, as the case may be, on the date of completion of three years in such office, and accordingly such person shall be deemed to have vacated such office on the respective such date and such office shall be deemed to be vacant on such date.]
