Section 24 in A.P.J. Abdul Kalam Technological University Act, 2015
24. Reconstitution of the Board of Governors.
(1)The Board of Governors shall be reconstituted every four years.(2)Every member of the Board of Governors, other than an Ex-officio member, shall, subject to the provisions of this Act and the Statutes and Ordinances, hold office until the reconstitution of the Board of Governors.(3)The term of office of a member nominated to fill a casual vacancy shall be for the remaining period of the term of office of the member in whose place he has been nominated.(4)Notwithstanding anything contained in this section, an outgoing member shall, unless the Government otherwise directs, continue in office until another person is nominated as a member in his place.(5)The members of the Board of Governors shall be entitled to such allowances, if any, from the University as may be prescribed by Statutes:Provided that any person who becomes a member of the Board of Governors under this section by virtue of his office shall cease to be a member of the same on the termination of his office.
