Section 12(2) in Damodaram Sanjivayya National Law University Act, 2008
(2)(i)Where a person has become a member of the General Council by reason of the office or appointment he holds, his membership shall terminate when he ceases to hold that office or appoint;(ii)the term of the office of the nominated members of the General Council other than Ex-Officio members shall be three years:(iii)A member of the General Council shall cease to be a member if he resigns or becomes unsound mind or becomes insolvent or is convicted of a criminal offence involving moral turpitude;(iv)A member of the General Council may by writing addressed to the Chancellor, resign his office and such resignation shall take effect on the date it is accepted by the Chancellor;(v)any vacancy in the General Council shall be filled by nomination by the respective nominating authority and on expiry of the period of vacancy and such nomination shall cease to be effective.
