42. Membership of authorities by virtue of membership of other bodies.- Notwithstanding any-thing contained in these Statutes a person who holds any post of the University or is a member of any author-ity or body of the University in his capacity as a member of a particular authority or body or as the holder of a particular appointment shall hold office so long only as he continues to be a member of that particular authority or body or the holder of that particular appointment, as the case may be.
