Section 13(2) in Kerala University of Fisheries and Ocean Studies Act, 2010
(2)Every member of the University Governing Council other than an ex-officio member shall, subject to the provisions of this Act and the Statutes made thereunder, hold office until the next reconstitution of the University Governing Council unless otherwise specified herein:Provided that no member nominated or elected in his capacity as a member of a particular body or as the holder of a particular office shall hold office for a longer period than three months after he has ceased to be such member of that body or the holder of that office:Provided further that where an elected or nominated member of the University Governing Council is appointed temporarily to any office, by virtue of which he is entitled to be an ex-officio member of the University Governing Council, he shall continue to be such elected or nominated member, as the case may be.
