Section 22(5) in THE DELHI SKILL AND ENTREPRENEURSHIP UNIVERSITY ACT, 2019
(5)A member of the Board shall cease to be a member, if he resigns or becomes of unsound mind, or becomesinsolvent or is convicted of a criminal offence involving moral turpitude; A member, who is employee of theUniversity shall also cease to be member, if he accepts a full time appointment in another University or if he not beingan ex-officio member, fails to attend three consecutive meetings of the Board without taking prior approval of theVice-Chancellor;
