Section 19(3) in The West Bengal University of Health Sciences Act, 2002
(3)The term of office of the members of the Executive Council shall be three years subject to the following conditions :-(a)where a person has become a member of the Executive Council by reason of the office or appointment he holds, his membership shall terminate when he ceases to hold that office or appointment;(b)a member of the Executive 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 or if a member, other than the Vice-Chancellor or the Pro-Vice-Chancellor(s), accepts a full time appointment in the University;(c)if the membership of a member of the Executive Council is not previously terminated as provided in clauses (a) and (b) of this sub-section, such member shall relinquish his membership on the expiry of five years from the date on which he becomes member of the Executive Council but shall be eligible for renomination or reappointment, as the case may be;(d)a member of the Executive Council, other than an ex officio member may resign his office by a letter addressed to the Chairman of the Executive Council and such resignation shall take effect as soon as it is accepted by the Chairman of the Executive Council;(e)any vacancy in the Executive Council shall be filled up, either by appointment or nomination, as the case may be. by the respective authority entitled to make the same, and, on the expiry of the period of filling the vacancy, such appointment or nomination shall cease to be effective;
