Section 11(2) in Kerala State Higher Education Council Act, 2007
(2)The Bodies of the Council shall be reconstituted [simultaneously] [Inserted by Kerala Act No. 19 of 2018, dated 3.7.2018.] every four years from the date of their constitution:Provided that in the event of delay in the reconstitution of the Bodies, they [shall continue to hold office till their reconstitution.] [Substituted by Kerala Act No. 19 of 2018, dated 3.7.2018.]
