Section 17(2) in THE COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY ACT, 1986
(2)The term of office of the members nominated under items (vii), (viii), (ix), (x), (xii), (xiii) in sub-section (I) shall be four years from the date of their nomination and they shall not be eligible for re-nomination.Provided that no person nominated in his capacity as a member of the Legislative Assembly shall hold office as a member of the syndicate for a longer period than three months after he has ceased to be such member of the Legislative Assembly, unless in the meanwhile, he again becomes a member of the Legistlative Assembly.Provided further that the term of the Syndicate shall co- terminus with the term of the Senate
