Section 26(4) in The Indira Gandhi Krishi Vishwavidyalaya (C.G.) Adhiniyam, 1987
(4)The members other than ex officio members of the Board shall hold office during the pleasure of nominating authority but their tenure shall not exceed three years. Further, such member shall not continue to be a member if he is declared insane, insolvent, absconder or otherwise incapable of discharging his duties as a member or he has resigned from the membership in such case a fresh nomination shall be made by University authority as soon as possible.
