Section 12 in The Maharashtra Dowry Prohibition Rules, 2003
12. Terms and conditions of Advisory Board.
(1)The tenure of Advisory Board appointed under sub-section (4) of section 8B, shall normally be three years, and members thereof shall be eligible for reappointment.(2)The State Government shall, however, have the right to supersede such Board without assigning any reason therefor.(3)There shall be a Chairperson for each Advisory Board who shall be elected by the members of such Board, and the Dowry Prohibition Officer having jurisdiction over that area, shall act as the Convenor of the Advisory Board.(4)The Convenor shall, with the approval of the Chairperson call for the meeting of the Board, at least once in every three months.(5)Any member of the Advisory Board shall cease to be a member, if such member,-(a)remaining absent at three consecutive meeting of the Board without sufficient reasons; or(b)he is removed for other reasons to be assigned by the State Government.(6)Every vacancy may be fill up by appointment of a new member, who shall hold office so long as the person in whose place he is appointed would have held it if the vacancy would have not occurred.(7)Three members, including the Chairperson, shall constitute the quorum to transact the business of the meeting of the Board.(8)The Convenor shall send a copy of the proceeding of each meeting of the Advisory Board within a fortnight from the date of meeting to the State Government for information and necessary action.
