Section 11(2) in Purba Medinipur University Act, 2017
(2)(a)The Vice-Chancellor shall hold office for a period of four years or till he attains the age of sixty-five years. whichever is earlier, and shall be eligible for re- appointment for another term of four years till attains the age of sixty-five years, whichever is earlier. following the provisions of sub-section (I).(b)The Chancellor may. notwithstanding the expiration of the tarn of the office of the Vice-Chancellor or his attaining the age of sixty-five years. allow him to continue in office till a successor assumes office, provided that be shall not continue as such for any period exceeding six months.
