Section 22 in Kerala Veterinary and Animal Sciences University Act, 2010
22. The term of the Management Council.
(1)The term of office of the members of the Management Council other than ex-officio members shall be three years or as prescribed in the Statutes:Provided that the term of office of any member nominated to fill a casual vacancy shall be the residuary term of his predecessor.(2)One fourth of the total number of members of the Management Council shall form the quorum for a meeting of the Management Council. The Vice-Chancellor may, whenever he thinks fit and shall upon a requisition in writing signed by not less than one fourth of the total number of members of the Management Council convene a special meeting of the Management Council. When a special meeting, is convened on requisition, no subject other than that shown in the requisition shall be considered in that meeting.(3)The manner and method of constitution of the Management Council and election of the members and the term of members shall be such as may be prescribed in the Statutes.(4)The members of the council shall not be entitled to receive any remuneration from the University except such daily and travelling allowances as may be prescribed by the Statutes.(5)Every person who cease to be a member of the council by reason of the operation of this Act shall cease to be a member of the other authorities of the University of which he may happen to be a member by virtue of his membership of the Board.(6)Any member nominated to the Management Council shall be liable to be removed from such membership at any time by the Chancellor on the ground of misbehavior, misconduct or otherwise after holding an enquiry.(7)The Management Council shall meet at least four times a year. The duration between two consecutive meetings shall not exceed three months. The Vice-Chancellor may in case of urgency convene special meetings. The dates for the meeting of the Management Council shall be fixed by the Vice-Chancellor and one of such meetings shall be called the annual meeting.(8)The Chancellor or the Government may, by order, direct to hold the meetings to discuss such terms of reference as may be specified by them and the Vice-Chancellor shall comply with such directions.(9)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 period longer than three months after he ceased to be such member or holder of such office, unless in me meanwhile be again becomes a member of that body or the holder of that office.(10)Where an elected or nominated member of the management council is appointed temporarily to any office by virtue of which he is entitled to be a member of the management council ex-officio he shall cease to be such elected or nominated member, as the case may be.(11)A member of the board other than ail ex-officio member may tender resignation his his membership at any time before the expiry of the term of his office. Such resignation shall be conveyed to the Chancellor by a letter in writing by the member and the resignation shall take effect from the date of its acceptance by the Chancellor.
