Section 17(4) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983
(4)[ [The Vice-Chancellor shall, subject to the terms and conditions of his service, hold office for a period of five years from the date on which he enters upon his office; and shall not be eligible for reappointment:Provided that the Vice-Chancellor who is in office on the date of coming into force of the Maharashtra Agricultural Universities (Krishi Vidyapeeths) (Amendment) Act, 2003 shall, if, -(i)it is his second term in office on reappointment, continue to hold the office(ii)it is his first term in office, continue to hold the office till the complete of the term of five years from the date of his appointment to that office.]The Chancellor may, by order,-(a)direct that notwithstanding the expiration of his term, the Vice-Chancellor may continue to hold office; or(b)nominate a Director or a Dean of the University or of any other Agricultural University in the State or any other person to hold the office of the Vice-Chancellor for such [term not exceeding twelve months in aggregate] [These words were substituted for the words 'term not exceeding six months in the aggregate' by Maharashtra 18 of 2010, Section 2(c), (w.e.f. 5.7.2010).], as he may specify from time to time in his order:Provided that, the Vice-Chancellor, so continuing or the Director, Dean or other person so nominated to hold office of the Vice-Chancellor, shall cease to hold such office on the date on which the person appointed as Vice-Chancellor in accordance with the provisions of sub-section (1) enters upon his office.
