Section 51 in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963
51. Term of office of member of authority of Vishwa Vidyalaya.
(1)Whenever any person becomes a member of any authority by virtue of the office held by him, he shall forthwith cease to be a member of such authority if he ceases to hold such office before the expiry of the term of his membership :Provided that he shall not be deemed to have ceased to hold his office merely by reason of his proceeding on leave for a period not exceeding four months.(2)Whenever any person becomes a member of any authority, as a representative of another body, whether of the Vishwa Vidyalaya or not, he shall cease to be a member of such authority if before the expiry of his term he ceases to be a member of the body by which he was nominated, appointed or elected.
