Section 12 in The Himachal Pradesh National Law University Act, 2016
12. Term of office of members of the Governing Council.
(1)The term of office of the members of the Governing Council shall be five years.(2)When a person becomes member of the Governing Council by virtue of his office, he shall cease to be such member if he ceases to hold that office.(3)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person is nominated as a member of the Governing Council, he shall cease to be such member if his nomination as such is withdrawn by the nominating body or person, as the case may be.(4)A member of the Governing Council shall cease to be a member, if he,-(a)tenders his resignation and such resignation is accepted; or(b)becomes of unsound mind and stands so declared by a competent court; or(c)becomes undischarged insolvent; or(d)has been convicted of an offence involving moral turpitude; or(e)has accepted a full time appointment to the post in the University other than the post of Vice-Chancellor.(5)A member of the Governing Council may, by writing, addressed to the Chancellor, resign from his office and such resignation shall take effect on the date it is accepted by the Chancellor.(6)Any vacancy in the Governing Council shall be filled in by nomination of a person by the relevant nominating authority and the person so nominated shall hold office for so long as the member in whose place he is nominated would have held office had the vacancy not occurred.
