Section 16 in Sri Venkatesware Institute of Medical Science University Act, 1995
16. Term of office and vacancies among members of Governing Council and Executive Board.
(1)Save as otherwise provided in this section the term of nominated members of the Governing Council or the Executive Board shall be three years from the date of nomination.(2)An ex-officio member shall continue so as long as he holds the office by virtue of which he is such member.(3)Any vacancy in the membership occurring before the next reconstitution or before the expiry of the prescribed period shall be filled by nomination of another person by the [Chairman-cum-Chancellor] [Substituted 'Chairman' by Act No. 9 of 2013, dated 5.7.2013.].(4)A member nominated under sub-section (3) shall continue for the remainder of the term of the member in whose place he is nominated.(5)An outgoing member shall be eligible for re-nomination.(6)A member may resign his office by writing under his hand addressed to the [Chairman-cum-Chancellor] [Substituted 'Chairman' by Act No. 9 of 2013, dated 5.7.2013.], but he shall continue in office until his resignation is accepted by the [Chairman-cum-Chancellor] [Substituted 'Chairman' by Act No. 9 of 2013, dated 5.7.2013.].
