Section 4 in The All India Council For Technical Education Act, 1987
4. Term of office of members .-(1) The term of office of a member, other than an ex officio member, on the first construction of the Council shall be five years and thereafter three years.
(2)If a causal vacancy occurs in the office of the Chairman, whether by reason of his death, resignation or inability to discharge his functions owing to illness or other incapacity, the Vice-Chairman holding office as such for the time being shall act as the Chairman and shall, unless any other person is appointed earlier as the Chairman, hold office of the Chairman for the remainder of the term of office of the person in whose place he is to so act.(3)If a casual vacancy occurs in the office of the Vice-Chairman or any other member, whether by reason of his death, resignation or inability to discharge his functions owing to illness or other incapacity, such vacancy shall be filed by the Central Government by making a fresh appointment and the member so appointed shall hold office for the remainder of the term of office of the person in whose place he is so appointed.(4)The Vice-Chairman shall perform such functions as may be assigned to him by the Chairman from time to time.(5)The procedure to be followed by the members in the discharge of their functions shall be such as may be prescribed.
