Section 33 in Andhra Pradesh Universities Act, 1991
33. Term of office of members of Executive Council and the Academic Senate, etc..
(1)Save as otherwise provided, the Executive Council, the Finance Committee and the Academic Senate shall be reconstituted at or about the same time every three years and the members of these authorities shall except in the case of ex-officio members hold office as members thereof upto the date of next reconstitution:Provided that no person other than ex-officio member, professor, Heads of Departments other than Professors, Deans/Chairman of Faculties and Principals shall be a member of Executive Council or the Academic Senate for more than two terms consecutively.(2)No member of an authority specified in sub-section (1) who is elected, appointed or nominated in his capacity as a member of a particular electorate or the holder of a particular office of appointment shall continue to be a member of such authority on his ceasing to be a member of the particular electorate or the holder of the particular office or appointment.(3)Where an elected, appointed or nominated member of an authority specified in sub-section (1) is appointed temporarily to any of the offices by virtue of which he is entitled to be a member of that authority ex-officio, he shall, by notice in writing signed by him and communicated to the Vice-Chancellor within seven clear days from the date of his taking charge of his temporary appointment, choose whether he will continue to be member of that authority by virtue of his election, appointment or nomination, or whether he will vacate office as such member and become a member ex-officio by virtue of his temporary appointment, and the choice shall be final. On failure to make such choice he shall be deemed to have vacated his office as an elected, appointed or nominated member.
