Section 9A(2) in The Maharishi Dayanand University Act, 1975
(2)The Vice-Chancellor shall hold office for a period of three years which may be renewed for not more than one term :Provided that he shall cease to hold the office on attaining the age of 65 years irrespective of the fact that his term has not expired :[Provided further that a person, holding the office of the Vice- Chancellor, who was appointed or is deemed to have been appointed before the first day of November, 1980 shall continue to be governed by the law in force at the time of his appointment].
