Section 28 in Kerala University of Fisheries and Ocean Studies Act, 2010
28. Provisions relating to membership in Authorities.
(1)Save as otherwise provided in this Act, any casual vacancy among the members, other than ex-officio members of any Authority or body of the University shall be filled, as soon as may be convenient, by nominated or elected members whose place has become vacant, as the case may be and the person nominated or elected to such casual vacancy shall be a member of such Authority or body for the remaining period for which the person whose place he fills would have been a member.(2)The University Governing Council 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;Provided that no order for removal shall be passed against any person without giving him an opportunity of being heard.(3)Any person who is a member of any Authority of the University, other than the University Governing Council as a representative of another body, whether of the University or not, shall retain his membership in the Authority only so long as he continues to be a member of the body from which he was nominated or elected and continue thereafter till his successor is duly nominated or elected.(4)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 whose decision shall be final.
