Section 15 in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
15. Term of office of Executive Council.
(1)Where a person has become a member of the Executive Council by reason of the office or appointment he holds, his membership shall terminate when he ceases to hold that office or appointment.(2)A member of the Executive Council shall cease to be a member thereof if he resigns or becomes of unsound mind or becomes insolvent or is convicted of a criminal offence involving moral turpitude or if member other than the [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] or a member of a faculty 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 Executive Council without the leave granted by the [Chairperson] [Substituted for 'Chairman' by U.P. Act 5 of 2009, Section 2.] of the Executive Council or acts against the interests of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.].(3)Members of the Executive Council shall relinquish their membership on the expiry of three years from the date on which they become members of the Executive Council unless the membership of the Executive Council is previously terminated as provided in the above sub-sections but shall be eligible for renomination or reappointment, as the case may be.(4)A member of the Executive Council other than ex officio member may resign his office by a letter addressed to the [Chairperson] [Substituted for 'Chairman' by U.P. Act 5 of 2009, Section 2.] of the Executive Council and such resignation shall take effect as soon as it has been accepted by the [Chairperson] [Substituted for 'Chairman' by U.P. Act 5 of 2009, Section 2.] of the Executive Council.(5)Any vacancy in the Executive Council shall be filled either by appointment or nomination, as the case may be, by the respective authority entitled to make the same and on the expiry of the period of the vacancy such appointment or nomination shall cease to be effective.
