Section 11(2) in Kerala Agricultural University Act, 1971
(2)Every member of the General Council other than an ex-officio member shall, subject to the provisions of this Act and the Statutes, held office until the next reconstitution of the General Council;Provided that no member nominated or elected in his capacity as a member of a particular body or as the holder of a particular office shall hold office for a longer period than three months after he has ceased to be such member or holder of such office.Provided further that where an elected or nominated member of the General Council is appointed temporarily to any office, by virtue of which he is entitled to be a member of the General Council ex-officio, he shall cease to be such elected or nominated member, as the case may be.
