(1)The Vice-Chancellor may resign his office, by writing and signature under his hand addressed to the Chancellor.(2)Any member of any authority or body of the University, other than a nominee of the Chancellor or the State Government, may resign his office by writing and signature under his hand addressed to the Vice-Chancellor, and on the Vice-Chancellor accepting the resignation, the office of such member shall fall vacant.(3)Any member of any authority or body of the University shall cease to be a member on his being convicted by a Court of an offence which involves moral turpitude.
