Section 45 in Mother Teresa Women's University Act, 1984
45. Appointment of the first Vice-Chancellor:-
Notwithstanding anything contained in sub- section (1) of sectin12, within three months from the 30th January 1984, the first Vice-Chancellor shall be appointed by the Government on a salary to be fixed by them for a period not exceeding three years and on such other conditions as they think fit.Provided that a person appointed as first Vice-Chancellor shall retire from office, if, during the tern of her office, she completes the age of sixty five years.
