Section 20 in Sher-I-Kashmir Universities of Agricultural Sciences and Technology Act, 1982
20. Provisions in relation to membership of authorities.
(1)Save as otherwise provided in this Act if any member, other than ex-officio member, of any authority or body of the University is unable by reason of his death, resignation removal or otherwise to complete, his full term of office the vacancy so caused shall as soon as convenient, be filled by the appointment nomination or co-option as the case may be, and the person so appointed, nominated or co-opted shall fill such vacancy for the unexpired portion of the term for which the member, in whose place such person is appointed, nominated or co-opted would otherwise have continued in office.(2)[ The Board may remove any person from membership of any authority or body of the University except the University Council on the ground that such person has been convicted of any offence involving moral turpitude or conduct not befitting the office held by the concerned member with the approval of the Chancellor except that prior approval of the Chancellor shall not be necessary where such a person has been convicted by a competent Court of Law :Provided that no such order shall be made against any person without giving reasonable opportunity of being heard.] [Sub-section (2) of section 20 substituted by Act XVII of 1985, Section 8.](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.(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.(5)Any member other than an ex-officio member or any authority or body of the University may resign his office by letter addressed to the Vice-Chancellor and such resignation shall take effect from the date on which the same is accepted by the authority competent to fill the vacancy or on the expiry of three months from the date of the receipt by the Vice-Chancellor, whichever is earlier.
