Section 13(5) in National Law University Delhi Act, 2007
(5)A member of the Executive Council shall cease to be 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 or teacher shall also cease to be a member if he accepts a full time appointment in the University, or if he, being a teachers fails to attend three consecutive meetings of the Executive Council without the leave of the Vice-Chancellor.
