4. Term of office, resignation and removal of members .-(1) Save as otherwise provided in these rules, every member shall hold office for a term of [three years from the date of constitution of the Council] such office and shall be eligible for re-appointment.
[Provided that if a member is appointed subsequent to the date of constitution of the Council, he shall hold office only for the remainder of the term, for which the Council has been constituted.] [Inserted by Notification No. G.S.R. 693 (E) dated 25.9.2014 (w.e.f. 30.9.1998)](2)A member may resign his office by writing under his hand addressed to the Central Government and such resignation shall take effect from the date on which it is accepted by the Central Government or on the expiry of thirty days from the date of resignation, whichever is earlier.(3)The Central Government may remove a member from the Council if he-(a)becomes an undischarged insolvent;(b)is, in the opinion of the Central Government, unfit to continue in office by reason of infirmity of mind or body;(c)gets convicted and sentenced to imprisonment for an offence which in the opinion of the Central Government involves moral turpitude;(d)is without obtaining leave of absence from the Chairperson of the Council, absent from three consecutive meetings of the Council;(e)in the opinion of the Central Government, has so abused the position of member as to render that person's continuance in the office detrimental to the purposes of the Act.(4)[ A Member shall cease to be a Member if he ceases to hold the office on the basis of which he was appointed as Member under any of the sub-clauses specified under clause (b) of sub-section (2) of section 9 of the Act.] [Inserted by Notification No. G.S.R. 693 (E) dated 25.9.2014 (w.e.f. 30.9.1998)]
