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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(2)(iii) in The Chanakya National Law University Act, 2006

(iii)A member of the General Council shall cease to be a member if he resigns or becomes of unsound mind, or becomes insolvent or is convicted of a criminal offence involving moral turpitude. A member, other than the Vice-Chancellor, Registrar or Professor, shall also cease to be member if he accepts a full time appointment in the university; or if he not being an Ex-Officio member fails to attend three consecutive meetings of the General Council without the leave of the Chancellor;