32. Removal of Members of the Court and Executive Council for continued absence.
(1)If a member of the Court or the Executive Council of the University remains absent without sufficient reasons from the two successive meeting of the Court or from five successive meetings of the Executive Council, as the case may be, the Chancellor may call upon that member to offer within a reasonable time such explanations as he may desire to offer.(2)If a member of the Court or the Executive Council when called upon by the Chancellor to offer explanation fails to offer any explanation or gives an explanation which, in the opinion of the Chancellor is unsatisfactory, the Chancellor may remove such member from office.
