Section 9(2) in National Academy of Legal Studies and Research University Act, 1998
(2)(i)where a person has become a member of the General Council by reason of the office or appointment he holds, his membership shall terminate when he ceases to hold that office or appointment;(ii)The term of office of the nominated members of the General Council other than the ex-officio members shall be three years;(iii)A member of the General Council shall cease to be a 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 Director, Registrar or Professor, shall also cease to be member if he accepts a full time appointment in the University; or if he not being an Ex-Officio member fails to attend three consecutive meetings of the General Council without the leave of the [Chancellor] [Substituted by Act 7 of 2005.];(iv)A member of the General Council other than an exofficio member may resign his office by a letter addressed to the Chancellor and such resignation shall take effect as soon as it has been accepted by him; and(v)Any vacancy in the General Council shall be filled by nomination by the respective nominating authority and on expiry of the period of the vacancy, such nomination shall cease to be effective.
