Section 18 in Jharkhand Raksha Shakti University Act, 2016
18. Terms of office and vacancies among members of the Council.
(1)Save as otherwise provided in this section, the term of a nominated member of the Council shall be three years from the date of his nomination.(2)An ex-officio member shall continue so long as he holds the office by virtue of which he is the member of the Council.(3)Any vacancy in the Council, of a member other than ex-officio member occurring before the expiry of the prescribed period shall be filled in the same manner as provided under section 16 and such a member shall hold office for the remaining period of the term of the member in whose place he is nominated.(4)A member shall be eligible for re-nomination for the next term.(5)A member may resign from his office by writing under his hand addressed to the Chairman and his resignation shall take effect from the date it is accepted by the Chairman.
