Section 49(2) in Himachal Pradesh University Act, 1970
(2)If a person who is member of any authority of the University, as a representative of another body, whether of University or not, or any person who becomes a member of any authority of the University by virtue of the office held by him he shall cease to be a member of such authority, if before the expiry of the term of his membership, he ceases to be a member of that other body by which, or he ceases to hold such office by virtue of which, he was nominated, appointed or elected, and his office shall become vacant.
