Section 16(2) in The Maharashtra National Law University Act, 2014
(2)A member of the Executive Council shall cease to be a member, if he resigns or becomes of unsound mind or becomes insolvent or is convicted for an offence involving moral turpitude or if a member other than the Vice-Chancellor or a member of a faculty, accepts a full time appointment in the university or if he fails to attend three consecutive meetings of the Executive Council without the leave of the Chairman of the Executive Council.
