Section 16 in Damodaram Sanjivayya National Law University Act, 2008
16. Term of Office of Members of the Executive Council.
(1)The term of office of the Members of the Executive Council shall be three years.(2)When a person becomes a member of the Executive Council by virtue of his office, he shall cease to be such member if he ceases to hold his office.(3)When a person is nominated as a member of the Executive Council he shall ceased to be such member if his nomination of such membership is withdrawn by the nominating person.(4)A member of the Executive Council shall cease to be a member if he,-(a)tenders his resignation and such resignation is accepted;(b)becomes unsound mind and stands so declared by a competent Court;(c)becomes undischarged insolvent;(d)has been convicted for an offence involving moral turpitude.(5)A member of Executive Council other than the Ex-officio member may resign his office by letter addressed to the Vice-Chancellor and such resignation shall take effect as soon as it has been accepted by him.(6)Any vacancy in the Executive Council shall be filled by nomination by respective nominating authority and on expiry of the period of vacancies such nomination shall cease to be effective.
