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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(2)(iii) in National Academy of Legal Studies and Research University Act, 1998

(iii)A member of the General 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. A member, other than the Director, Registrar or Professor, shall also cease to be member if he accepts a full time appointment in the University; or if he not being an Ex-Officio member fails to attend three consecutive meetings of the General Council without the leave of the [Chancellor] [Substituted by Act 7 of 2005.];