Section 14 in The U.P. Industrial Housing Rules, 1959
14.
A nominated member may be declared by the Chairman of the Advisory Committee to have vacated his office-(a)if he becomes insolvent; or(b)if he is convicted of any offence involving moral turpitude; or(c)if he is absent from three consecutive meetings of the Advisory Committee without leave of absence from the Chairman; or(d)if in the opinion of the State Government, it is expedient that he should not continue to be a member of the Advisory Committee; or(e)if he is declared of unsound mind by a competent authority.
