45. Resignation or removal of members of any authority or body.
(1)Any member of any authority or body of the University may resign his office by letter addressed to the Registrar and the resignation shall take effect on the date of receipt of the letter by the Registrar.(2). The Vice Chancellor may, on the recommendation of not less than two thirds of the number of members of the Syndicate, remove the name of any person convicted by a court of law of any offence involving moral delinquency or punished by the University for malpractice connected with any University examination from the register of registered graduates or remove any such person from membership of any authority or body of the University. [xxxxx](3). The Vice Chancellor may, on the recommendations of the Syndicate also remove any person from the membership of any authority or body of the University if he becomes of unsound mind or a deaf-mute or has applies to be adjudicated or has been adjudicated an insolvent.(4). If an elected member of any authority or body of the University fails to attend three consecutive meetings of that authority or body, he shall cease to be a member of such authority or body and thereupon the Registrar shall intimate him that he has ceased to be such member:Provided that such authority or body may, if satisfied that there was sufficient cause for the failure of the member to attend the meetings, restore him to its membership.
