Section 52 in Indira Kala Sangit Vishwavidyalaya Act, 1956
52. Term of office of member or authority of Vishwavidyalaya.
(1)Where, in accordance with this Act, any person is to hold an office or be a member or an authority by rotation according to seniority shall be determined in accordance with the Statutes.(2)Whenever any person becomes a member of any authority by virtue of the office held by him, he shall forthwith cease to be a member of such authority if he ceases to hold such office before the expiry of the term of his membership :Provided that he shall not be deemed to have ceased to hold his office merely by reason of his proceeding on leave for a period not exceeding six months.
