Section 19(9) in The Nalanda Open University Act, 1995
(9)In case none of the members from clauses (1) to (8) above belongs to Scheduled Caste or Scheduled tribe, the Chancellor may nominate a person belonging to Scheduled caste or Scheduled tribe, who, in his opinion is interested in the cause of education, to be member of the Executive Council for a period not exceeding three years but if during the said period of three years a person belonging to Scheduled Caste or Scheduled Tribe becomes a member under any of the clauses (1) to (8) the person nominated under this clause shall automatically cease to be a member of the Executive Council with immediate effect.Provided that until appointments are made so as to fill up the seats specified in clauses (6) and (7) the Chancellor shall nominate the teachers from other Universities in the State, who are not below the rank of Professors, to be the members of the Executive Council against those seats.
