6. Grounds on which a member nominated or co-opted may be removed.
(1)Any member, except an official member, nominated or co-opted to the Committee, who(a)becomes disqualified for being a member under rule 5; or(b)remains absent from three consecutive meetings of the Committee, except for reasons of temporary illness or any other cause to be approved by the Central Government. shall cease to be a member of the Committee and his officer shall thereupon be declared to be vacant by the Central Government.[(1 A) A person nominated as a member of the Committee under C.(h),C.(j) or Cl. (k) of subsection (1) of Sec. 4-shall, upon his ceasing to be a member of the body from among whose members he was nominated, cease to be a member of the Committee and his officer shall there upon be declared vacant by the Central Government.] [Inserted by G.S.R. 573, dated 3rd april, 1964](2)Any member who is aggrieved by a declaration under [sub-rule (1) or sub-rule (1A)] [Substituted by G.S.R. 573, dated 3rd April, 1964] may represent to the Central Government for the restoration of his membership. The Central Government may, after giving him an opportunity to be heard, decide the question and the decision of the Central Government thereon shall be final.(3)The Central Government may remove a member whose activities are found undesirable in the interest of pilgrim affairs from his membership on the Committee, after giving him an opportunity to be heard.
