Section 27(12) in Kerala Agricultural University Act, 1971
(12)Where the post of Vice-Chancellor falls permanently vacant, either by resignation or otherwise, the vacancy shall be filled, in accordance with the provisions of subsection (2) and the Vice-Chancellor, so appointed shall hold office for a full term of five years.[Provided that where the post of the first Vice-Chancellor after the commencement of this Act falls permanently vacant before the expiry of the period for which he has been appointed either by resignation or otherwise, the Chancellor may appoint another person as Vice-Chancellor for a period not exceeding three year; on such terms and conditions as the Chancellor may determine] [Substituted by Act 18 of 1973.].
