Section 20 in Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986
20. Provisions in relation to membership of authorities.
(1)Save as otherwise provided in this Act, if any member other than ex-officio members of any authority or other body of a University is unable, by reason of his death, resignation, removal or otherwise to complete his full term of office, the vacancy so caused, shall, as soon as convenient, be filled by the appointment, election or nomination, as the case may be, and the person so appointed, elected or nominated, shall fill such vacancy for the unexpired portion of the term for which the member, in whose place such person is appointed, elected or nominated, would otherwise have continued in office.(2)The Chancellor, on the recommendation of the Board, may remove any person from the membership of any authority of the University on the ground that such person has been convicted of an offence involving moral turpitude:Provided that no order for removal shall be passed against any person without giving him an opportunity of being heard.(3)A person who is a member of any authority of the University as a representative of another body, whether of the University or not, shall cease to be a member of such authority if, before the expiry of the term of his membership, he ceases to be a member of that other body by which he was appointed or elected.(4)Wherever any person becomes a member of any authority of the University by virtue of the office held by him, he shall forthwith cease to be a member of such authority if he ceases to hold such office before the expiry of the term of his membership:Provided that he shall not be deemed to have ceased to hold his office merely by reason of his proceeding on leave for a period not exceeding four months.(5)Any member, other than ex-officio members, of any authority of the University may resign his office by a letter addressed to the Registrar for being placed before the appropriate authority.(6)Any officer of the University, whether salaried or otherwise, other than the Dean or the Director, may resign his office by a letter addressed to the Vice-Chancellor and such resignation shall take effect from the date on which the same is accepted by the authority competent to fill the vacancy or on the expiry of three months from the date of receipt by the Vice-Chancellor, whichever is earlier.
