Section 36(2) in Assam Science & Technology University Act, 2009
(2)Save as otherwise provided in this Act, all other members of the authorities of the University shall hold office for a period of five years or till the expiry of the term of membership whichever is earlier, from the date of election, nomination, appointment or choosing of he members concerned:Provided further that notwithstanding the expiry of the term of membership of any authority such members shall continue to hold the membership until the new member is elected, nominated appointed or chosen in his place.Provided further, that any member elected under clause (xiv) of sub-section (1) of section 16 shall hold office for a period of one year only from the date of his election as the case may be. He shall cease to be a member of the Court on his ceasing to be a student of the University,
