Section 19(2) in First Statutes of the University of Udaipur
(2)If at any time a representative or a nominated member under Part III of sub-section (1) of section 19, or under Clauses (iii), (iv) and (v) of Part IV of sub-section (1), of section 19 of the Act, ceases to be a member of the body or ceases to serve the body from which he had been selected or elected, he shall ipso facto cease to be a member of the Board. He as well as the body small then inform the Registrar accordingly.
