Section 23 in Utkal University of Culture Act, 1999
23. General Provisions in relation to authorities.
(1)A person shall cease to be a member of any of the authorities of the University, if:-(a)he dies or is found to be of unsound mind or permanently invalid; or(b)he is found to be bankrupt and insolvent; or(c)he is convicted for an offence involving moral turpitude; or(d)being a nominated member, his nomination is withdrawn by the nominating authority; or(e)being ex officio member, he ceases to hold the relevant office; or(f)being a nominated member, his membership is terminated by the Chancellor for any act of omission or commission, after affording him an opportunity of being heard; or(g)being a nominated member, he resigns or absents himself from three consecutive meetings without prior written intimation.(2)The term of the nominated members of the authorities of the University shall be three academic years including part of an academic year vacancies arising due to death or otherwise in the nominated membership of any authority of the University may be filledup by fresh nomination and the persons so nominated shall continue as members for the residuary period of the term.(3)No act or proceeding of any authority, committee or body of the University shall be invalid merely by reason of the existence of a vacancy or vacancies among its members.
