Section 20(3) in Gujarat Private Universities Act, 2009
(3)(a)Save as otherwise provided in this section, the term of nominated members of the Board shall be three years from the date of nomination;(b)An ex-officio member shall continue so long as he holds the office by virtue of which he is such a member.(c)As nearly as one third of the nominated members, except the ex-officio member shall retire by rotation each year. In the first two instances, the Board may decide the procedure to identify the members who will retire.(d)A member may be re-nominated for the next term.(e)A member may resign his office by writing under this hand, addressed to the Chairperson, but he shall continue in office until his resignation has been accepted by the Chairperson.
