Section 22(5) in The Delhi Technological University Act, 2009
(5)A member of the Board of Management 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. A member, other than a Vice-Chancellor, Professor or Dean, shall also cease to be a member if he accepts a full time appointment in the University; or if he not being an ex-officio member fails to attend three consecutive meetings of the Board of Management without the leave of the Vice-Chancellor.
