Section 20(1) in Kerala State Higher Education Council Act, 2007
(1)The Vice-Chairman, Member-Secretary and Members other than the member of the Executive Council nominated under clause (c) of section 16, unless removed from the office in accordance with the provisions of this Act, shall hold office for the entire term of the Body of Council to which they are appointed or nominated or elected as the case may be:Provided that they shall continue to hold office of Vice; Chairman, Member-Secretary and Members respectively [*] [Omitted 'for a further period of six months or' by Kerala Act No. 19 of 2018, dated 3.7.2018.] till further appointment or nomination or election is made to the respective offices, [*] [Omitted 'whichever is earlier' by Kerala Act No. 19 of 2018, dated 3.7.2018.]:Provided further that the Vice-Chairman, Member-Secretary, and the Members shall be eligible for re-appointment or re-nomination or re-election for a further term of four years, as the case may be.
