Section 36(8) in The M.P. Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Adhiniyam, 2007
(8)[ The Chairman and member of the Regulatory Commission shall 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 seventy-five years, whichever is earlier, and he shall be eligible to be considered for a second term of aforesaid years, subject to the upper age limit of seventy-five years :Provided that notwithstanding the expiry of the said period of five years, he shall continue in office until his successor is appointed and enters upon his office, but such period shall not exceed six months ;Provided further that after the expiry of the term, the Chairman and the member of the Regulatory Commission shall be prohibited to accept any pecuniary benefits in any form or in any name whatsoever, and any assignment or employment in any of the private universities established under this Act.] [Substituted by Act No. 7 of 2008.]
