Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

NCT Delhi - Subsection

Section 20(2)(iii) in The Delhi Technological University Act, 2009

(iii)A member of the Court shall cease to be a member if he resigns or becomes of unsound mind, or becomes insolvent or is convicted of a criminal offence involving moral turpitude. A member, other than the Vice-Chancellor, shall also cease to be a member if he accepts a full time appointment in the University; or if he not being an ex-officio member fails to attend three consecutive meetings of the Court without the leave of the Chancellor.