Section 23(2) in Krishnaguru Adhyatmik Visvavidyalaya Act, 2017
(2)Save as otherwise provided and except that ex-officio members and student members all other members shall hold office for a period of three years from the date of their election or nomination, as the case may be :Provided, that no person nominated or elected in his capacity as a member of a particular body or as holder of a particular appointment shall be a member after he ceases to be a member of that body or holder of that appointment, as the case may be :Provided further that any member elected or nominated under clause (xxiii) of sub-section (1) of this section shall hold office for a period of one year only from the date of his election or nomination, as the case may be. He shall cease to be member of the court on his ceasing to be a student of the University.
