Section 7(1) in Mother Teresa Women's University Act, 1984
(1)Notwithstanding anything contained in section 20 or 23, no person who has held office as a member for a total period of six years in any one or both of the following authorities, namely:-(i)the Academic Committee ; and(ii)the Executive Council, shall be eligible for nomination to any of the said two authorities.Explanation:- For the purpose of computing the total period of six years referred to this sub-section, the period of three years during which a person held office in one authority and the period of three years during which such person held office in another authority shall be taken into account and accordingly,such person shall not be eligible, for nomination to anyone of the said two authorities:Provided that for the purpose of this sub-section a person who had held office in any one of the said two authorities in a casual vacancy shall be deemed to have held office for a period of three years in that authority;Provided further that for the purposes of this sub-section if a person is nominated to one authority and such person becomes a member of another authority by virtue of the membership in the first mentioned authority, the period for which such person has held office in the first mentioned authority alone shall be taken into account.
