Section 27 in The Karnataka State Rural Development and Panchayat Raj University Act, 2016
27. Term of Office of Executive Council.
(1)The term of the nominated member of the Executive Council shall be three years.(2)Any member nominated to the Executive 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;(3)Unless their membership of the Executive Council is previously terminated as provided in the above sub-clauses members of the Executive Council shall relinquish their membership on the expiry of three years from the date on which they become members of the Executive Council but shall not be eligible for re-nomination or re-appointment, as the case may be.(4)A member of the Executive Council other than ex-officio member may resign his office by a letter addressed to the Chairman of the Executive Council and such resignation shall take effect as soon as it has been accepted by the Chairman of the Executive Council.(5)Any vacancy in the Executive Council shall be filled either by appointment or by nomination, as the case may be, of a person by the respective authority, entitled to be so nominated or appointed or person so appointed or nominated shall hold office so long only as the member in whose place he is appointed or nominated could have held office if the vacancy had not occurred.(6)Notwithstanding anything contained in this Act but save as otherwise provided, any employee of the University, both teaching and non-teaching or ministerial shall not be eligible for nomination as a member of any of the authorities under this Act.
