Section 10(4) in The Rajiv Gandhi National University of Law, Punjab Act, 2006
(4)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. A member, other than the Vice- Chancellor or Professor, shall also cease to be member, if he accepts a full time appointment in the University or if he not being an ex officio member, fails to attend three consecutive meetings of the General Council without obtaining the leave of the Chancellor.
