Section 7B(4) in Banaras Hindu University Act, 1915
(4)The Vice-Chancellor shall hold office for a term of [three years] [Substituted for word " five years" by Act 34 of 1969, section 2] from the date on which he enters upon his office and shall, on the expiration of his term of office, be [eligible for reappointment to that office for a second term:] [Substituted for word " re-appointment to that office" by Act 34 of 1969, section 2]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.
