Section 20(4) in Sher-I-Kashmir Universities of Agricultural Sciences and Technology Act, 1982
(4)Whether any person becomes a member of any authority or body of the University by virtue of the office held by him he shall forth with cease to be a member of such authority or body if he ceases, to bold such office before the expiry of the term of his membership :Provided that he shall not be deemed to have ceased to hold his office merely by reason of his proceeding on leave for a period not exceeding four months.
