Section 10(5) in Kerala University of Health Sciences Act, 2010
(5)(i)The person appointed as the Vice-Chancellor shall, subject to the terms and conditions of his contract of service hold office for a contract period of five years from the date on which he enters upon office or till he attains the age of seventy years, whichever is earlier.(ii)The persons appointed as Vice-Chancellor will be eligible for re-appointment for a second term of five years subject to not attaining the maximum age prescribed as above.
