Section 23 in Majuli University of Culture Act, 2017
23. General provision in relation to authorities.
(1)A person shall cease to be a member of any of the authorities of the University, if -(a)he dies or is found to be of unsound mind or permanently invalid; or(b)he is found to be bankrupt and insolvent; or(c)he is convicted for an offence involving moral turpitude; or(d)being a nominated member, his nomination is withdrawn by the nominating authority; or(e)being an ex-officio member, he ceases to hold the relevant office; or(f)being a nominated member, his membership terminated by the Chancellor for any act of omission and commission, after affording him an opportunity of being heard; or(g)being a nominated member, he resigns or absents himself from three consecutive meetings without pre-written intimation.(2)The term of the nominated members of the authorities of the University shall be three academic years including part of the academic year. Vacancies arising due to death or otherwise, the nominated membership of any authority of the University may be filled up by fresh nomination and the persons nominated shall continue as member for the residual period of the term.(3)No act or proceeding of any Authority Committee or body of the University shall be invalid merely by reason of existence of a vacancy, or vacancies among its members.Chapter- V Promotion of Literary, Visual and Performing Arts
