Section 8(e) in The Maharashtra State Legal Aid and Advice Board Rules, 1981
(e)If any non-official member referred to at Clauses 4, 5, 6 and 7 of the Scheme, fails, without sufficient cause, to attend 3 consecutive meetings of the Committee or ceases to represent the interest for which he has been nominated, his case shall be placed before the meeting of the Committee for consideration and the Committee after issuing notice to him and inviting his written representation and after considering such written representation, if any, decide whether he has ceased to be a Member of the Committee.
