Section 12(3) in The Maharashtra National Law University Act, 2014
(3)A member of the General Council shall cease to be a member, if he resigns or becomes of unsound mind or becomes insolvent or is convicted of an offence involving moral turpitude or if such member, other than the Vice-Chancellor, accepts a full time appointment in the university or if he fails to attend three consecutive meetings of the General Council without obtaining the leave of the Chancellor.
