Section 12(4) in Rajiv Gandhi University of Health Sciences Act, 1994
(4)The Vice- Chancellor shall, subject to the pleasure of the Chancellor and the provisions of sub- section (2) hold office for a period of three years, [he shall not be eligible for re- appointment for a second term] [Substituted by Act 01 of 2014 w.e.f. 01.01.2014][XXX] [omitted by Act 01 of 2014 w.e.f. 01.01.2014] Provided [XXX] [omitted by Act 01 of 2014 w.e.f. 01.01.2014] that no Vice- Chancellor shall be removed from the office except by an order passed on the ground of misbehaviour, mismanagement, incapability or otherwise after due enquiry by a serving or retired Judge of a Supreme Court or High Court appointed by the Chancellor.
