Section 20 in Kerala State Higher Education Council Act, 2007
20. Terms and Conditions of Vice-Chairman, Member-Secretary and Member.
(1)The Vice-Chairman, Member-Secretary and Members other than the member of the Executive Council nominated under clause (c) of section 16, unless removed from the office in accordance with the provisions of this Act, shall hold office for the entire term of the Body of Council to which they are appointed or nominated or elected as the case may be:Provided that they shall continue to hold office of Vice; Chairman, Member-Secretary and Members respectively [*] [Omitted 'for a further period of six months or' by Kerala Act No. 19 of 2018, dated 3.7.2018.] till further appointment or nomination or election is made to the respective offices, [*] [Omitted 'whichever is earlier' by Kerala Act No. 19 of 2018, dated 3.7.2018.]:Provided further that the Vice-Chairman, Member-Secretary, and the Members shall be eligible for re-appointment or re-nomination or re-election for a further term of four years, as the case may be.(2)The Vice-Chairman, Member-Secretary or Members, may in writing under his signature, addressed to the Chairman, resign his membership from the Council:Provided that he shall continue to hold such office until his resignation is accepted and communicated in writing.(3)The salaries, allowances and other perquisites payable to the Vice-Chairman shall be the same, as that of a Vice-Chancellor of a University and that payable to the Member-Secretary shall be the same as that of a Pro-Vice Chancellor of a University.(4)Subject to the provisions of this section; the other terms and conditions of service of the Vice-Chairman, Member-Secretary and Members shall be such as may be prescribed.
