https://sclaw.in/2023/12/06/kannur-university-act-1996-section-109-and-section-1010-re-appointment-of-vice-chancellor-it-is-the-chancellor-who-has-been-conferred-with-the-competence-under-the-act-1996-to-appoint-or-re-2/
Kannur University Act, 1996 - Section 10(9) and Section 10(10) - Re-appointment of Vice-Chancellor - It is the Chancellor who has been conferred with the competence under the Act 1996 to appoint or reappoint a Vice-Chancellor