Section 8 in The Bihar Child Labour (Prohibition and Regulation) Rules, 1995
8. Cessation of membership.
- If a member-(a)is absent without leave of the Chairman for three or more consecutive meetings of the Committee; or(b)is declared to be of unsound mind by a competent court; or(c)is or has been convicted of any offence which in the opinion of the State Government, involves moral turpitude; or(d)is, or at any time, has been adjudicated insolvent or has suspended his debts or has compounded with his creditors, shall cease to be a member of the committee.
