Section 5(3)(b) in The Sidho-Kanho-Birsha University Act, 2010
(b)any Teacher, Principal or member of Governing Body of any such college or institution holding, by virtue of his being such Teacher, Principal or member of Governing Body, any office in or under the University of Burdwan or any of the authority of the said University, shall cease to hold such office and the vacancy so caused shall be deemed to be a casual vacancy for the purpose of Burdwan University Act, 1981;