Section 10(3) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
(3)The Vice-Chancellor shall hold office for a period of three years and shall be eligible for re-appointment for a further period of three years:Provided that no person shall hold the office of Vice-Chancellor for more than six years in the aggregate or after attaining the age of [seventy years] [Substituted for 'sixty-five' by Tamil Nadu Act No. 42 of 2012, dated. 14.11.2012, w.e.f. 6.8.2012.] years.
