Section 16(4) in Damodaram Sanjivayya National Law University Act, 2008
(4)A member of the Executive Council shall cease to be a member if he,-(a)tenders his resignation and such resignation is accepted;(b)becomes unsound mind and stands so declared by a competent Court;(c)becomes undischarged insolvent;(d)has been convicted for an offence involving moral turpitude.
