Section 22(3) in Agriculture University, Jobner Act, 2013
(3)A person who is a member of any authority or body of the University as a representative of another authority or body, whether of the University or not, shall cease to be a member of such authority or body, if before the expiry of the term of his membership he ceases to be a member of that other authority or body by which he was appointed or nominated:Provided that he may continue to hold his office till his successor is appointed or nominated, as the case may be.
