Section 11(4) in National Law University Delhi Act, 2007
(4)A member of the Governing Council 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 or professor, shall also cease to be 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 Governing Council without the leave of the Chancellor,
