36B. [ Cessation of Membership. [Inserted by Mah 7 of 1988, S 7,12 2-1988.]
- Notwithstanding anything contained in this Act or the Statutes made thereunder, where a person, elected, appointed, nominated or co-opted as an officer of University or a member of any of the authorities or bodies of the University by virtue of his being eligible to be so elected, appointed, nominated or co-opted as such an officer or a member under any of the categories of officers or members specified by or under the relevant provisions of this Act in relation to such office, authority or body, he shall cease to be such an officer of the University or a member of such an authority or a body as soon as he ceases to belong to such category and shall be deemed to vacate his office as such officer or member].
