Section 63 in The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978
63. Vacating of office.
(1)The Vice-Chancellor may by writing under his hand addressed to the Chancellor his office.(2)Any member of any authority or body of the University may resign his office by letter addressed to the Vice-Chancellor through the Registrar and the resignation shall take effect on its acceptance by the Vice-Chancellor or on the expiry of thirty days from the date of the receipt of the letter by the Vice-Chancellor, whichever event occurs earlier.(3)Any member of any authority or body' of the University shall cease to be a member on his being convicted by a court of law of an offence which in the opinion of the Vice-Chancellor in the case of a member of the Court; and in the opinion of the Court in the case of a member of any other authority of body, involves moral turpitude.
