Section 5(1) in The Special Economic Zone Authority Rules, 2009
(1)The vacancy of a member or their nominee shall be deemed to have occurred due to one or more of the following reasons, namely :-(i)resignation from the Special Economic Zone Authority concerned;(ii)death of the member;(iii)the Unit represented by the member defaults in payment of dues to the Special Economic Zone Authority concerned;(iv)the member absents himself/herself in attending the proceedings of the Authority for three consecutive meetings;(v)if any criminal proceeding is initiated against the Unit represented by such member either by the State or Central Government for violation of any law for time being in force;(vi)the Unit represented by such member is sick, closed or has not been exporting for more than six consecutive months; and(vii)Letter of Approval issued to the unit represented by the entrepreneur is cancelled by the Competent Authority for reasons of fraud, misrepresentation etc.
