Section 11(3) in Tamil Nadu National Law School Act, 2012
(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 the Vice-Chancellor for more than six years in the aggregate:Provided further that the Vice-Chancellor may, by writing under his hand addressed to the Chancellor and after giving two months notice, resign his office:Provided also that a person appointed as Vice-Chancellor shall retire from office if, during the term of his office he completes the age of [seventy years] [Substituted for 'sixty-five years' by Act No. 50 of 2012, dated 16.11.2012, w.r.e.f. 31.7.2012.].
