Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act] NCT Delhi - Subsection Section 20(2)(ii) in The Delhi Technological University Act, 2009 (ii)Where a person has become a member of the Court by reason of the office or appointment he holds, his membership shall terminate when he ceases to hold that office or appointment.