57. Removal from membership of and University authority or vacating of office.
(1)The Board may with the approval of the Chancellor, remove any person from membership of any authority or body of the University on the ground that his conduct is not befitting the office held by him:Provided that prior approval of the Chancellor shall not be required where such person has been convicted of a criminal offence involving moral turpitude by court of law:Provided further that no order for removal shall he passed against any member without giving him an opportunity of being heard.(2)A person who is a member of any authority or body of the University as a representative of another body whether of the University or not shall cease to be a member of such authority or hotly if he ceases to be a member of that other body from which he was appointed, nominated or coopted.(3)Whenever any person becomes a member of any authority or body of the University by virtue of the office held by him. he shall cease to be a member of such authority or body, if he ceases to hold such office.(4)Any member, other than an ex-officio member of any authority or body of the University, may resign his office by letter addressed to the Vice-Chancellor through the Registrar and such resignation shall take effect from the date on which the same is accepted by the authority competent to fill the vacancy or on the expiry of three months from the date of receipt of the letter by the Vice-Chancellor, whichever is earlier.
