Section 31(6) in Gujarat Elementary Education Rules, 2010
(6)The terms and conditions for appointment of Members of the Council shall be as under(a)Every member shall hold office as such for a term of two years from the date on which he assumes office. Provided that no member shall hold office more than two terms.(b)The member may be removed from his office by an order of the State Government on the ground of proved misbehaviour or incapacity, or on the happening of any one or more of the following events. i. Is adjudged an insolvent; or ii. Refuses to act or become incapable of acting; or iii. Is of unsound mind and stands so declared by a competent Court; or iv. Has so abused his office as to render his continuance in office detrimental to the public interest or v. Is convicted for an offence by a competent Court; or vi. Is without obtaining leave of absence from the Council, absent from two consecutive meetings of the Council(c)No Member shall be removed from his office without being given an adequate opportunity of being heard.(d)If vacancy occurs in the office of Members, whether by reason of his death, resignation or otherwise, such vacancy shall be filled within a period of 120 days by making a fresh appointment in accordance with the provisions of sub-Rule (3).(e)Members of the Council shall be entitled to reimbursement of traveling and daily allowances for official tours and journeys in accordance with the orders issued by the State Government in relation to non-official members of the Committees and Commissions and such like categories of persons.Chapter - VII Constitution of Municipal Education Committees
