Section 4(2) in The University of Rajasthan (Amendment) Act, 1978
(2)The Pro-Vice-Chancellor shall hold office for a period of three years and shall be eligible for re-appointment for a second term and such re-appointment shall be made in the manner prescribed in subsection (1):Provided that no person shall be appointed as Pro-Vice-Chancellor for more than two terms:Provided further that Notwithstanding the expiry of his term, the Pro-Vice-Chancellor shall continue to hold his office until his successor is appointed and enters upon his office.
