Section 21(3) in National Law University Delhi Act, 2007
(3)[ The term of appointment of the Registrar shall be for a Period of five years or till he attains the age of sixty -five years, whichever his earlier, and he shall be eligible for re-appointment by the Vice-Chancellor with the approval of the Chancellor.] [Inserted by Delhi Act 7 of 2009, Section 10(b) published in Delhi Gazette on 22.6.2009 (w.e.f 22.6.2009).]
