Section 15 in Indian Institute of Public Health Gandhinagar Act, 2015
15. Term of office and vacancies in Executive Council.
(1)The term of office of the nominated member of the Executive Council shall be three years.(2)An ex-officio member shall continue so long as he holds the office by virtue of which he is such member.(3)When a person becomes a member of the Executive Council by virtue of his office, he shall cease to be such member if he ceases to hold that office.(4)When a person is nominated as a member of the Executive Council, he shall cease to be such member if his nomination as such is withdrawn by the nominating body or person, as the case may be.(5)A member of the Executive Council shall cease to be a member, if he:-(i)tenders his resignation and such resignation is accepted; or(ii)becomes of unsound mind and stands so declared by a competent court; or(iii)becomes insolvent; or(iv)has been convicted of an offence involving moral turpitude.(6)A member of the Executive Council may, by writing addressed to-the Chairman of Executive Council, resign his office and such resignation shall take effect on the date it is accepted by the Chairman.(7)Any vacancy in the Executive Council shall be filled in by nomination of a person by the relevant authority and the person so nominated shall hold office for so long as the member in whose place he is nominated would have held the office had the vacancy not occurred.(8)A member shall be eligible for re-nomination for a further term of three years.
