Section 61 in Kerala Agricultural University Act, 1971
61. Nominations of first set of Authorities.
(1)Notwithstanding anything contained in any other provision of this Act, the first set of all the Authorities of the University shall be nominated by the Chancellor as soon as may be after the publication of this Act in the Gazette.(2)A member of any Authority nominated under sub section (1) shall hold officer for a period of [3 years] [Substituted by Act 6 of 1974.] from the date of such nomination or till the members of the corresponding authority are elected or nominated, as the case may be under the provisions of the Act, whichever is earlier.
