(4)The Vice-Chancellor may hold office for a term of five years from the date on which he enters upon his office or until he attains the age of sixty-five years whichever is earlier, and shall, on the expiration of his term of office, be ineligible for re-appointment to that office :Provided that the Vice-Chancellor shall, notwithstanding the expiration of his term, continue to hold his office until his successor is appointed and enters upon his office.
