Section 13 in The Maharashi Patanjali Sanskrit Sansthan Adhiniyam, 2007
13. Term of office of members of Executive Council.
(1)Where a person has become a member of the Executive Council by reason of the office or appointment he holds, his membership shall terminate when he ceases to hold that office or appointment.(2)A member of the Executive Council other than an ex-officio member 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 he fails to attend three consecutive meetings of the Executive Council without the leave of the Chairman of the Executive Council, or acts against the interest of the Institute or if a member other than the Director or a member of a faculty accepts a full time appointment in the Institute.(3)Unless their membership of the Executive Council is previously terminated as provided in sub-section (1) or (2), members of the Executive Council other than ex-officio members, shall relinquish their membership on the expiry of five years from the date on which they become members of the Executive Council.(4)A member of the Executive Council other than an ex-officio member may resign his office by a letter addressed to the Chairman of the Executive Council and such resignation shall take effect as soon as it is accepted by the Chairman of the Executive Council.(5)Any vacancy in the; Executive Council shall be filled either by appointment or nomination, as the case may be, by the respective authority entitled to make the same and on the expiry of the period of the vacancy such appointment or nomination shall cease to be effective.
