Section 17 in The M.P. Makhanlal Chaturvedi Rashtriya Patrakarita Vishwavidyalaya Sansthan Adhiniyam, 1990
17. Terms of Office of Members of General Council.
(1)The term of office of the members of the General Council shall, subject to the provisions of sub-sections (2) and (3), be four years.(2)Where a Member of the General Council becomes such member by virtue of the oft ice or appointment he holds or is a nominated member, his membership shall terminate when he ceases to hold such office or appointment or as the case may be, his nomination is withdrawn.(3)A member of the General Council shall cease to be a member, if he resigns or becomes of unsound mind, or becomes insolvent or is convicted of a criminal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 or if a member, other than the Director General and the Executive Director, accepts a full time appointment in the Sansthan or if he fails to attend two consecutive meetings of the General Council without the leave of the Chairman.(4)A member of the General Council may resign his office by a letter addressed to the Chairman and such resignation shall take effect as soon as it is accepted by the Chairman.(5)Any vacancy in the General Council shall be filled either by appointment or nomination, as the case may be, of a person by the respective authority entitled to make the same and the person so appointed or nominated shall hold office so long only as the member in whose place he is appointed or nominated could have held office if the vacancy had not occurred.
