(2) The term of office of a Pro- Vice- Chancellor shall be such as may be decided by the Executive Council but it shall not in any case exceed five years or until the expiration of the term of office of the Vice- Chancellor, whichever is earlier: Provided that a Pro- Vice- Chancellor whose term of office has expired shall be eligible for re- appointment: Provided further that, in any case, a Pro- Vice- Chancellor shall retire on attaining the age of sixty- five years: Provided also that a Pro- Vice- Chancellor shall, while discharging the duties of the Vice- Chancellor under clause (6) of Statute 2, continue in office notwithstanding the expiration of his term of office as Pro- Vice- Chancellor, until the Vice- Chancellor resumes office or a new Vice- Chancellor assumes office, as the case may be.