Section 13(6) in The Karnataka Veterinary, Animal and Fisheries Sciences University Act, 2004
(6)The Vice-Chancellor shall, subject to the pleasure of the Chancellor and the provisions of sub-Section (5), hold the office for a period of four years. He shall not be eligible for reappointment for a second term. However, the Vice-Chancellor may, by writing under his hand addressed to the Chancellor, and after giving three months' notice, resign his office.
