Section 21(2) in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960
(2)The term of office of members, other than the ex-officio members, shall be for a period of three years with effect from the dates of their respective election, nomination or co-option and shall include any further period which may elapse between the expiration of the said period of three years and the date of the next succeeding election, nominated or co-option, as the case may be, not being an election, nominated or co-option to fill up any causal vacancy under section 53 :Provided that any member elected, nominated or co-opted shall be deemed to vacate office with effect from the date on which he ceases to be a member of the body as a representative of which he was elected, nominated or co-opted.
