Section 57 in The Maharaja Sayajirao University of Baroda Act, 1949
57. Vacating of office.
(1)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 on the Vice-Chancellor accepting the resignation the office of such member shall become vacant] [These words were substituted for the words 'to the Registrar' by Bombay3 of 1958, Section 5.].(2)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 involves moral turpitude.(3)The Government may on the recommendation of the Senate supported by at least two-thirds of the number of Fellows present at the meeting, cancel the appointment of any person appointed or elected as a Fellow of the University. As soon as such order is published or notified in the Official-Gazette, the person so appointed or elected shall cease to be a Fellow; and he shall not be eligible for reappointment or re-election until the disqualification has been removed by the Government by a notification in the Official Gazette.
