Section 32 in The Karnataka Rajya Dr. Gangubai Hangal Sangeetha Mattu Pradarshaka Kalegala Vishwavidyalaya Act, 2009
32. Disqualification for nomination to Syndicate and the Academic Council in certain cases.
(1)Notwithstanding anything contained in section 20 or 24 no person who has held office as a member for a total period of six years in any one or both of the following authorities, namely:(a)the Syndicate; and(b)the Academic Council shall be eligible for nomination to any of the said two authorities;Explanation:For the purpose of computing the total period of six years referred to in this sub-section, the period of three years during which a person held office in one authority by nomination and the period of three years during which he held office in another authority by nomination shall be taken into account and accordingly such person shall not be eligible for nomination to any one of the said two authorities;Provided that for the purposes of this sub-section, if a person is nominated to one authority and such person becomes a member of another authority by virtue of the membership in the first mentioned authority, the period for which he has held office in first mentioned authority alone shall be taken into account.(2)Nothing in sub-section (1), shall have application in respect of,-(a)Members referred to in section 20 other than the members of the Syndicate referred to in item(g); and(b)Members referred to in clauses (a) to (f) of sub-section (2) of section 24.
