Section 17 in The Jharkhand State Agricultural University Act, 2000
17. Provision in relation to Membership of Authorities.
(1)Save as otherwise provided in this Act if any member other than ex-officio member of any authority or other body of a University is unable by reason of his death, resignation, removal or otherwise to complete his full term of office, the vacancy so caused shall as soon as convenient be filled by appointment, election or cooption, as the case may be and the person so appointed, elected or co-opted-shall fill such vacancy for the unexpired portion of the term for which the member in whose place such person is appointed, elected or co-opted would otherwise have continued in office.(2)The Board of Management may remove any person from membership of any other authority or body of a University on the ground that such person has been convicted of an offence involving moral turpitude;Provided that no order for removal shall be passed against any person without giving him an opportunity of being heard.(3)Any person who is a member of any authority or body of the University as a representative of another body whether of the University or not, shall cease to be a member of such authority or body if, before the expiry of the term of his membership he ceases to be a member of that body by which he was appointed or elected.(4)Whenever any person becomes a member of any authority or body of a University by virtue of the office held by him he shall forthwith cease to be a member of such authority or body if he ceases to hold such office before the expiry of the term of his membership.(5)Any member, other than ex-officio members of any authority or body of a University, may resign his office by a letter addressed to the Vice-Chancellor.
