Section 15(1) in Telangana State Private Universities (Establishment and Regulation) Act, 2018
(1)The Vice-Chancellor shall be appointed by the Chancellor from a panel of three persons recommended by the Search Committee and subject to the provisions of subsection (6), hold office for a term of three years or upto the age of 70 years, whichever is earlier:Provided that, after expiry of the term of three years, a person shall be eligible for re-appointment for another term of three years, subject to the upper age limit of 70 years:Provided further that the Vice-Chancellor shall continue to hold office even after expiry of his term till a new Vice- Chancellor takes charge of the office, however in any case this period shall not exceed one year:Provided also that the Chancellor may appoint the first Vice-Chancellor for a period of one year or until a regular Vice-Chancellor is appointed under this section whichever is earlier.
