Section 22 in Kerala Agricultural University Act, 1971
22. Provisions relating to membership in Authorities.
(1)Save as otherwise provided in this Act, any casual vacancy among the members, other than ex-officio members of any Authority or other body of the University shall be filled as soon as may be convenient; by the person or body who or which nominated or elected the member whose place has become vacant, and the person nominated or elected to casual vacancy shall be a member of such Authority or body for the remaining period for which the person whose place he fills would have been a member.(2)The General Council may remove any person from membership of any Authority or body of the 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 of the University, other than the General Council or the Executive Committee as a representative of another body, whether is the University or not, shall retain his seat on the Authority of body only so long as he continues to be a member of the body by which he was nominated or elected and thereafter till his successor is duly nominated or elected.(4)If any question arises as to whether any person has been duly nominated or elected as, or is entitled to be, a member of any Authority of the University, the question shall be referred to the Chancellor whose decision thereon shall be final.
