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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Kerala - Subsection

Section 27(6) in Kerala Agricultural University Act, 1971

(6)The Vice-Chancellor shall normally hold office for a term of 5 years and shall be eligible for re-appointment for one additional term of five years.[Provided that a Vice-Chancellor appointed under this Section shall cease to hold office on his completing the age of Sixty five years.Provided further that a person appointed as Vice-Chancellor before the commencement of the Kerala Agricultural University (Amendment) Act, 1997, and holding office as such at the commencement of the said Act shall cease to hold office.
(a)On his completing the age of sixty five years; or
(b)On the date of commencement of the said Act, if he has already completed sixty five years of age at such commencement;]