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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Nagaland - Subsection

Section 30(6) in The Global Open University (Nagaland) Act, 2006

(6)A member shall cease to be a members of the Governing Council on declaration to be of unsound mind or insolvent by a competent Court or if he is convicted for a criminal offence involving moral turpitude or if he fails to attend three consecutive meetings of the Council.