Section 20(2) in Telangana State Private Universities (Establishment and Regulation) Act, 2018
(2)(a)Save as otherwise provided in this section the term of nominated members of the Governing Body shall be minimum of three and maximum of five years from the date of nomination:Provided that each nominated member is eligible to hold the position for additional term of not more than ten years;(b)An ex-officio member shall continue so long as he/ she holds the office by virtue of which he/ she is such a member;(c)Nearly one third of the nominated members, except the ex-officio member shall retire by rotation each year. In the first two instances, the Board of Management may decide the procedure to identify the members who will retire;(d)A member may resign from his office by writing under his hand, addressed to the Chairperson, but he shall continue in office until his resignation has been accepted by the Chairperson.
