Section 11 in Kerala Agricultural University Act, 1971
11. Reconstitution of the General Council.
(1)The General Council shall be reconstituted every three years.(2)Every member of the General Council other than an ex-officio member shall, subject to the provisions of this Act and the Statutes, held office until the next reconstitution of the General Council;Provided that no member nominated or elected in his capacity as a member of a particular body or as the holder of a particular office shall hold office for a longer period than three months after he has ceased to be such member or holder of such office.Provided further that where an elected or nominated member of the General Council is appointed temporarily to any office, by virtue of which he is entitled to be a member of the General Council ex-officio, he shall cease to be such elected or nominated member, as the case may be.(3)When a person ceases to be a member of the General Council, he shall cease to be a member of any of the Authorities of the University of which he may happen to be a member by virtue of his membership of the General Council.(4)Dissolution of the General Council - (i) Notwithstanding anything contained in the principle Act or the statutes made there under, on and from the date of commencement of the Kerala Agricultural University (Amendment) Act 2001 , the General Council of the Kerala Agricultural University shall stand dissolved and all the members of the said council shall be deemed to have vacated their offices as such on such dissolution.(ii)The General council dissolved under sub-section 4 (1) shall be reconstituted in accordance with the provisions of the principal Act within a period of six months from the date of such dissolution.(iii)The Chancellor may by nomination, constitute the General council to exercise the powers and perform the functions of the General council during the period between the dissolution of the General council under sub-section 4(1) and the reconstitution of the same under sub-section 4 (2).
