Section 21 in The Karnataka Rajya Dr. Gangubai Hangal Sangeetha Mattu Pradarshaka Kalegala Vishwavidyalaya Act, 2009
21. Term of office.
(1)Any member nominated to any of the authorities under this Act shall hold office during the pleasure of the nominating authority concerned. Any person nominated to any of the authorities under this Act shall not be eligible for being nominated or elected for a second term:Provided that where a nominated member of the Syndicate is appointed temporarily to any of the offices by virtue of which he is entitled to be a member of the Syndicate, ex-officio, he shall by notice in writing signed by him and communicated to the Vice-Chancellor within seven days of his taking charge of his appointment choose whether he shall continue to be a member of the Syndicate by virtue of his nomination or whether he shall vacate office as such member and become a member ex-officio by virtue of his appointment and the choice shall be conclusive, on failure to make such choice he shall be deemed to have vacated his office as a nominated member.(2)When a person ceases to be a member of the Syndicate, he shall cease to be a member of any other authority of the University of which, he happens to be a member by virtue of his membership to the Syndicate.(3)The member of the Syndicate shall not be entitled to receive any remuneration from the University except such daily and traveling allowance as have been permitted:Provided that nothing contained in sub-section (3), it shall preclude any member from drawing his normal emoluments to which he is entitled by virtue of the office he holds.(4)A member of the Syndicate other than an ex-officio member may tender resignation of his membership at any time before the term of his office expires. Such resignation shall be conveyed to the Chancellor by a letter in writing by the member and resignation shall take effect from the date of its acceptance by the Chancellor.(5)Any member nominated to any of the authorities shall be liable to be removed from such membership at any time by the Chancellor on the ground of mis behaviour, misconduct or otherwise after holding an enquiry;
