Section 55 in The Karnataka State Rural Development and Panchayat Raj University Act, 2016
55. Restriction of holding the membership of the authorities.
(1)Any person nominated to any of the authorities under this Act shall not be eligible for being nominated or elected for a second term.(2)Any member nominated to any of the authorities shall be liable to be removed from such membership at any time by the Chancellor on the ground of mis-behaviour, misconduct or otherwise after holding an enquiry:Provided that, any ex-officio member of the Executive Council or the Academic Council shall cease to hold the membership on attainment of superannuation.(3)Notwithstanding anything contained in this Act but save as otherwise provided, any employee of the University, both teaching and nonteaching or ministerial or any person in the management of an affiliated college of any other University in whatever capacity shall not be eligible for nomination as member of any of the authorities under this Act.(4)The term of office of the ex-officio members in the Authorities of the University shall be co-terminus with their tenure in the post held by them.Chapter-V Regulations, ordinances and Rules
