Section 12(2) in The Maharaja Sayajirao University of Baroda Act, 1949
(2)The Pro-Vice-Chancellor shall hold office for a term of three years and he shall be eligible for reappointment to that office for a further term of three years only:Provided that, no person appointed as a Pro-Vice-Chancellor shall continue to hold his office as such after he attains the age of 65 years:Provided further that, where a person is appointed as a Pro-Vice-Chancellor, he shall during the period he holds office of the Pro-Vice-Chancellor continue to have lien on the post of teacher which he vacates on his appointment as the Pro-Vice-Chancellor, till he reverts to the said post on the expiry of the period of his appointment as the Pro-Vice-Chancellor or he reaches the age of superannuation according to the conditions of service applicable to him whichever is earlier.
