- Notwithstanding anything contained in sub-section (1) of section 12, within three month from the date of publication of this Act in the Tamil Nadu Government Gazette, the first Vice-Chancellor shall be appointee by the Government on a salary to be fixed by them for a period not exceeding three years and on such other conditions as they think fit:Provided that a person appointed as first Vice-Chancellor shall retire from office if, during, the term of his office, be completes the age of sixty-five years.
