Section 17 in The Himachal Pradesh National Law University Act, 2016
17. Term of office of the members of the Executive Council.
(1)The term of office of members of the Executive Council shall be three years.(2)When a person becomes a member of the Executive Council by reason of office or appointment he holds, his membership shall stand terminated when he ceases to hold such office or appointment.(3)When a person is nominated as a member of the Executive Council, he shall cease to be such member if his nomination of such membership is withdrawn by the nominating body or person, as the case may be.(4)A member of the Executive Council shall cease to be a member if he,-(i)tenders his resignation and such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 undischarged insolvent; or(iv)has been convicted of an offence involving moral turpitude; or (other than the Vice-Chancellor or member of the Faculty) has accepted a full time appointment in the University.(5)A member of the Executive Council may, by writing addressed to the Chancellor, resign from his office, and such resignation shall take effect on the date it is accepted by the Chancellor.(6)Any vacancy in the Executive Council shall be filled in by nomination of a person by the relevant authority entitled to make the same and the person so nominated shall hold office so long as the member in whose place he is nominated would have held office had the vacancy not occurred.
