Section 24(5) in The Karnataka Rajya Dr. Gangubai Hangal Sangeetha Mattu Pradarshaka Kalegala Vishwavidyalaya Act, 2009
(5)Any member nominated to any of the authorities under this Act shall hold office during the pleasure of the nominating authority concerned. Any person nominated to any of the authorities under this Act shall not be eligible for being nominated or elected for a second term:Provided that, where a nominated member of the Academic Council is appointed temporarily to any of the office by virtue of which he is entitled to be a member of the Academic Council he shall by notice in writing signed by him and communicated to the Vice-Chancellor within seven days from the date of his taking charge of his appointment choose whether he shall continue to be member of the Academic Council by virtue of his nomination or he shall vacate office as such other member and become a member ex-officio by virtue of his appointments and the choice shall be conclusive. On failure to make such a choice he shall be deemed to have vacated his office as a nominated member.
