Section 20(1) in The Anna University of Technology, Madurai Act, 2010
(1)Notwithstanding anything contained in Sections 21 and 24, no person who has held office as a member for a total period of six years in the Syndicate or the Academic Council or in both of the University shall be eligible for election or nomination to either of the said two authorities:Provided that for the purpose of computing the total period of six years referred to in this sub-section, the period of three years during which a person held office in one authority either by election or by nomination and the period of three years during which he held office in another authority either by election or by nomination shall be taken into account and accordingly such person shall not be eligible for election or nomination to either Syndicate or the Academic Council:Provided further that for the purpose of this sub-section, if a person who has held office for a period not less than one year in any one of the authorities referred to in this sub-section in a casual vacancy shall be deemed to have held office for a period of three years in that authority:Provided also that for the purpose of this sub-section, if a person was elected or nominated to one authority and such person become a member of another authority by virtue of the membership in the first mentioned authority, the period for which he held office in the first mentioned authority alone shall be taken into account.
