Section 12D(2) in Himachal Pradesh University Act, 1970
(2)Except as expressly provided in sub-section (4) and (5), the Pro-Vice-Chancellor shall, subject to the pleasure of the Chancellor, hold office for a term of three years from the date he enters upon his office and shall on the expiry of his office, be eligible for reappointment to that office;Provided that notwithstanding the expiry of the term of his office, the Pro-Vice-Chancellor shall continue in office until his successor is appointed and enters upon his office.
