Section 9 in The Himachal Pradesh National Law University Act, 2016
9. Vice-Chancellor of the University.
(1)There shall be a Vice-Chancellor of the University who shall be appointed in the manner as provided under section 31.(2)The term of the Vice-Chancellor shall be for a period of five years or till he attains the age of sixty-five years, whichever is earlier.Chapter-III Authorities of the University
