Section 74 in The Hemchandracharya North Gujarat University Act, 1986
74. Vacating of office.
(1)The Vice-Chancellor may by' writing under his hand addressed to the Chancellor resign his office.(2)Any member of any authority or body of the University may resign his office by letter addressed to the Vice-Chancellor through the Registrar and the resignation shall take effect on its acceptance by the Vice-Chancellor or on the expiry of thirty days from the date of receipt of the letter by the Vice-Chancellor whichever event occurs earlier.(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 law of an offence which, in the opinion of the Executive Council, involves moral turpitude.
