Section 22 in Sree Sankaracharya University of Sanskrit Act, 1994
22. Provisions relating to membership in authorities.
(1)Save as otherwise provided in this Act any casual vacancy among the members other than the ex officio members of any authority or other body of the University shall be filled, as soon as may be convenient, by the person or body who or which nominated or elected the member whose place has become vacant, and the person so nominated or elected to a casual vacancy shall be a member of such authority or body for the remaining period for which the person in whose place he is nominated or elected would have been a member.(2)The Syndicate may remove any person from membership of any authority or body of the University on the ground that such person has been convicted of an offence involving moral turpitude and any such person shall be intelligible for membership in any of the authorities in future:Provided that no order for removal shall be passed against any person without giving him an opportunity of being heard.(3)If any question arises as to whether any person has been duly nominated or elected as, or is entitled to be, a member of any authority of the University, the question shall be referred to the Chancellor who, after giving a reasonable opportunity of being heard shall decide the case, and that decision shall be final:Provided that no such decision shall be taken without giving an opportunity of being heard to the person likely to be affected by the decision.
