Section 32 in M.P. Rights of Persons with Disabilities Rules, 2017
32. Terms and Conditions of Members.
(1)The term of office of the member of State Advisory Board shall be for a period of three years from the date of nomination.(2)The State Government, may if thinks fit remove any nominated member before the expiry of his term after giving him a reasonable opportunity of showing cause against him.(3)A member nominated may, at any time resign his office by writing under his hand addressed to State Government.(4)The casual vacancy in the State advisory board shall be filled by a fresh nominated member and the person nominated to fill the vacancy shall hold office only for the remainder of the term for which the member in whose place he was so nominated.
