Section 65(2) in Uttar Pradesh State Universities Act, 1973
(2)A person, who is a member of any authority of the University as a representative of another body, whether of the University or outside, shall retain his seat on such authority for so long as he continues to be the representative of such body [* * *] [The words 'and thereafter till his successor is duly appointed' omitted by Uttar Pradesh Act No. 9 of 1998 (w.e.f. 19.9.1997).]
