Section 38(3) in A.P.J. Abdul Kalam Technological University Act, 2015
(3)Any person who is a member of any authority of the University, other than the Board of Governors or the Executive Committee, as a representative of another body, whether of the University or not, shall retain his seat in the authority or body only so long as he continues to be a member of the body by which he was nominated and thereafter till his successor is duly nominated.
