Section 12(5) in Kashmir and Jammu Universities Act, 1969
(5)[ The Vice-Chancellor of a University shall hold office for [five years] [Sub-section (5) substituted by Act XXVI of 1973, s. 2.] :Provided that on the expiry of the term of his office, the Vice-Chancellor shall be eligible for re-appointment for such term as the Chancellor may in consultation with the Pro-Chancellor, determine :Provided further that the Vice-Chancellor shall not be removed from his office except by order of the Chancellor passed in consultation with ProChancellor, on the ground of misbehavior or incapacity or if it appears to the Chancellor that the continuance of the Vice-Chancellor in office is detrimental to the interests of the University, after due inquiry by such person who is or has been a Judge of a High Court to be nominated by the Chancellor in consultation with the Pro-Chancellor, in which the Vice-Chancellor shall have an opportunity of making his representations against such removal.]
