Section 21(3) in The Rajasthan Maharana Pratap University of Agriculture and Technology, Udaipur Act, 2000
(3)A person who is a member of any authority or body of the University as a representative of another body whether of the University or not shall cease to be a member of such authority or body if before the expiry of the term of his membership he ceases to be a member of that other body by which he was appointed or nominated:Provided that he may continue to hold his office till his successor is appointed or nominated as the case may be.
