(3)As from the appointed date the Vice-Chancellor, holding office immediately before the appointed date, shall notwithstanding that the term of office has not expired vacate his office, and the Chancellor shall immediately after the issue of the notification appointed the Vice-Chancellor who shall hold, office during the period of operation of the notification ;Provided that the Vice-Chancellor shall be appointed by the Chancellor in consultation with the State Government and may be, removed by the Chancellor in the like manner :Provided further that the Vice-Chancellor may notwithstanding the expiration of the period of operation of the notification, continue to hold office thereafter until his successor enters upon office but this period shall not exceed one year.
