Section 14(1) in Chhattisgarh Private Universities (Establishment and Operation) Rules, 2005
(1)(a)A person appointed as Chairman or Full Time Member or Part Time Member shall hold office for a term of 3 years.(b)Person who has held office as Chairman or Member shall be eligible for further appointment for one more term.(c)No person shall be eligible for the post of Chairman or Full Time Member or Part Time Member who has held or is holding an office with any of the Private Universities established under the Act or Private Universities established outside the State of Chhattisgarh.
