Section 12(4) in The Himachal Pradesh National Law University Act, 2016
(4)A member of the Governing Council shall cease to be a member, if he,-(a)tenders his resignation and such resignation is accepted; or(b)becomes of unsound mind and stands so declared by a competent court; or(c)becomes undischarged insolvent; or(d)has been convicted of an offence involving moral turpitude; or(e)has accepted a full time appointment to the post in the University other than the post of Vice-Chancellor.
