Section 13(4) in The Rajiv Gandhi National University of Law, Punjab Act, 2006
(4)A member of the Executive Council shall cease to be 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 teachers, shall also cease to be a member, if he accepts a full time appointment in the University or if he being a teacher fails to attend three consecutive meetings of the Executive Council without the leave of the Vice- Chancellor.
