Section 23(1) in Utkal University of Culture Act, 1999
(1)A person shall cease to be a member of any of the authorities of the University, if:-(a)he dies or is found to be of unsound mind or permanently invalid; or(b)he is found to be bankrupt and insolvent; or(c)he is convicted for an offence involving moral turpitude; or(d)being a nominated member, his nomination is withdrawn by the nominating authority; or(e)being ex officio member, he ceases to hold the relevant office; or(f)being a nominated member, his membership is terminated by the Chancellor for any act of omission or commission, after affording him an opportunity of being heard; or(g)being a nominated member, he resigns or absents himself from three consecutive meetings without prior written intimation.
