Section 64 in The M.P. Vishwavidyalaya Adhiniyam, 1973
64. Term of office of member of authority of University.
(1)Whenever in accordance with this Act, any person is to hold an office or to be a member of any authority by rotation according to seniority, such seniority in the absence of any provision to the contrary in the Act, shall be determined in accordance with the Statutes :Provided that till the Statutes are made, the seniority in a particular cadre shall be determined by the length of continuous service in such a cadre and where the length of continuous service of two or more persons in the same cadre is the same, then "Seniority" shall be determined by seniority in age.(2)Whenever any person becomes a member of any authority by virtue of the post or office held by him or by virtue of possessing a specified qualification, he shall forthwith cease to be a member of such authority if he ceases to hold such post or office or if he ceases to possess such qualification before the expiry of the term of his membership :Provided that he shall not be deemed to have ceased to hold his post or office merely by reason of his proceeding on leave for a period not exceeding four months.
