Section 13(1) in Nims University Rajasthan, Jaipur Act, 2008
(1)The vice-chancellor shall be appointed by the Chancellor from a panel of three persons recommended by the Board of Management and snail, subject to the provisions contained in sub-section (8), hold office for a term of three years:Provided that, after expiry of the term of three years; a person shall be eligible for re -appointment for another term of three years:Provided further that a vice-chancellor shall notwithstanding the expiration of his term continue to hold office until his successor enters upon the office.
