Section 22(5) in The Rajiv Gandhi National University of Law, Punjab Act, 2006
(5)The term of office of the Vice-Chancellor, shall be five years from the date on which he enters upon his office, or until he attains the age of seventy years, whichever is earlier, and he shall be eligible for reappointment for further terms till he attains the age of seventy years :Provided that the Chancellor may, require the Vice-Chancellor after his term has expired, to continue in office for such period, as may be specified by him, but such period shall not exceed in any case the period of one year.
