Section 16(2) in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003
(2)The term of office of elected members referred to in paragraphs (A) and (B) in Class-II of sub-section (1) and of the nominated members refereed to in clause (i) of paragraph (C) in Class-11 of that sub-section shall be five years and of the members referred to in clause (ii) of that paragraph (C) shall be for one academic year:Provided that every person elected under paragraph (A) or paragraph (B) in Class-II of sub-section (1), or nominated under sub-clause (b) of clause (i) of paragraph (C) or under clause (ii) of that paragraph in Class-II of sub-section (1) shall continue to hold office of a member of the Court so long only as he is a member of the electing body or, as the case may be, bodies or is a head-master or a secondary teacher or a teacher or a principal or a member of a non-teaching staff or a president of a district panchayat or a dean of a faculty or a student wholly engaged in studies, as the case maybe.
