Section 41(10) in Rajasthan Suppression of Immoral Traffic in Women and Girls Rules, 1958
(10)The Superintendent of each Home shall bring to the notice of the Chief Inspector, all cases of failure on the part of any member to attend a meeting. The Chief Inspector shall keep a record if such cases of absence and shall, when any non-official member's attendance is markedly irregular, bring the facts to the notice of the Government who may, if they think fit, remove such member from office.
