Section 18 in The Centre for Environmental Planning and Technology University Act, 2005
18. Term of office and vacancies amongst members of the Board.
(1)The term of office of the nominated member of the Board shall be for a period of three years.(2)An ex-officio member shall continue so long as he holds the office by virtue of which he is such member.(3)When a person becomes a member of the Board by virtue of his office he shall cease to be such member, if he ceases to hold that office.(4)When a person is nominated as a member of the Board, he shall cease to be such member if his nomination as such is withdrawn by the nominating body or person, as the case may be.(5)A member of the Board shall cease to be a member, if he,-(a)tenders his resignation and such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.(6)A member of the Board may, by writing addressed to the Chairman, resign his office and such resignation shall take effect on the date if it is accepted by the Chairman.(7)Any vacancy in the Board shall be filed in by nomination of a person by the relevant authority and the person so nominated shall hold office for so long as the member in whose place he is nominated would have held office had the vacancy not occurred.(8)The member shall be eligible for re-nomination for a further term of three years.
