Section 26(1) in The Delhi School Education Rules, 1973
(1)A member of the Committee shall be deemed to have vacated his office:-(a)if he is of unsound mind and stands so declared by a competent court;(b)if he is an undischarged insolvent;(c)if he is convicted of an offence, which, in the opinion of the Administrator, involves moral turpitude;(d)if he does not attend three consecutive meetings of the Committee without obtaining leave of absence from the Administrator; or(e)if he cases to represent the body by whom he was nominated.
