(1)Any member of any authority or body the University may resign his office by letter addressed [to the Vice-Chancellor or through the Registrar and on the Vice-Chancellor accepting the resignation, the office of such member shall become vacant] [These words were substituted for the words 'to the Registrar' by Bombay 3 of 1958, section 3.].(2)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 involves moral turpitude.
