Section 10 in National Law University of Uttarakhand Act, 2011
10. Term of Office of members of the Governing Council.
(1)The term of the office of the nominated members of the Governing Council shall subject to sub-section (2) and (3) be three years.(2)When a person is nominated as a member of the Governing Council, he shall cease to be such member if his nomination as such is withdrawn by the nominating body or person as the case may be.(3)A member of the Governing Council shall cease to be a member, if he resigns or becomes of unsound mind,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 accepts a full time appointment in the University or if he fails to attend three consecutive meetings of the Governing Council without the leave granted by the Chancellor or acts against the interests of the University.(4)A member of Governing Council may resign his office by a letter addressed to the Chancellor and such resignation shall take effect as soon as it has been accepted by the Chancellor.(5)Any vacancy in the Governing Council shall be filled either by appointment or nomination, as the case may be, of a person by the respective authority entitled to make the same and the person so appointed or nominated shall hold office so long only as the member in whose place he is appointed or nominated could hold office if the vacancy had not occurred.
