Section 8 in The Maharashi Patanjali Sanskrit Sansthan Adhiniyam, 2007
8. Term of office of members of General Council.
(1)Subject to the provisions of sub-sections (2) and (3), the term of office of the nominated members of the General Council shall be five years.(2)Where a member of the General Council becomes such members by virtue of the office or post he holds or is a nominated member, his membership shall terminate when he ceases to hold such office or appointment or, as the case may be, his nomination is withdrawn or cancelled.(3)A member of the General Council shall cease to be a member, if he resigns or becomes of unsound mind or becomes insolvent or is convicted of a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 or if a member accepts a lull time appointment in the institute or if he fails to attend three consecutive meetings of the General Council without the leave of the Chairman or acts against the interest of the Institute.(4)A nominated member of the General Council may resign his office by a letter addressed to the Chairman of the Institute and such resignation shall take effect as soon as such resignation has been accepted by the Chairman.(5)Any vacancy in the General 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.
