(1)Member of the Council or Committee shall cease to be a Member if he dies or resigns his membership or becomes of unsound mind or insolvent or is convicted of a criminal offence involving moral turpitude.(2)The nominations of non-official members to the Council and the Committee shall be done by the T. & C. (Culture) Department.(3)A non-official Member shall be appointed for a period of three years.(4)A member shall be eligible for renomination.
