Section 10(3) in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
(3)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 or if a member other than the [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] accepts a full-time appointment in the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] or if he fails to attend three consecutive meetings of the General Council without the leave granted by the [Chairperson] [Substituted for 'Chairman' by U.P. Act 5 of 2009, Section 2.] or acts against the interests of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.].
