(1)Any Ordinary Fellow may, by letter addressed to the Chancellor, resign his office.(2)Where any Ordinary Fellow has not attended a meeting of the Senate, other than a Convocation, during the period of one year, the Chancellor may declare his office to be vacated.(3)The Chancellor may, on the recommendation of the Vice-Chancellor, cancel the appointment of any Fellow who had been nominated by him as a Fellow because of his holding an office which he has since vacated.
