Section 10 in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
10. Term of Office of members of the General Council.
(1)The term of the office of the nominated members of the General Council shall subject to sub-sections (2) and (3) be three years.(2)When a person is nominated as a member of the General Council, he shall cease to be such member if his nomination as such is withdrawn by the nominating body or person as the case may be.(3)A member of the General Council shall cease to be a member, if he resigns or becomes of unsound mind, or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 a criminal offence involving moral turpitude or if a member other than the [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] accepts a full-time appointment in the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] or if he fails to attend three consecutive meetings of the General Council without the leave granted by the [Chairperson] [Substituted for 'Chairman' by U.P. Act 5 of 2009, Section 2.] or acts against the interests of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.].(4)A member of General Council may resign his office by a letter addressed to the [Chairperson] [Substituted for 'Chairman' by U.P. Act 5 of 2009, Section 2.] and such resignation shall take effect as soon as it has been accepted by the [Chairperson] [Substituted for 'Chairman' by U.P. Act 5 of 2009, Section 2.].(5)Any vacancy in the General Council shall be filled either by appointment or nomination, as the case may be, of a person by the respective authority entitled to make the same and the person so appointed or nominated shall hold office so long only as the member in whose place he is appointed or nominated could hold office if the vacancy had not occurred.
