(1)If a no-confidence motion or a vote of censure against the Chairman of the Committee, or a resolution for his removal from the Chairman is passed by not less than two-thirds of the total membership of the Committee, such a motion, or resolution shall have the effect of removing the Chairman from his office as from the date on which the motion/ resolution is so passed.(2)The Chairman shall be removed from office if he becomes disqualified under these rules for being a member of the Committee.(3)The Chairman may resign on giving one month's notice in writing to the Central Government of his intention so to do.
