Section 7 in The Iron Ore Mines, Manganese Ore Mines And Chrome Ore Mines Labour Welfare Fund Rules, 1978
7. Vacation of office
.-A non-official member shall be deemed to have vacated his office-(a)if he becomes of unsound mind or is declared insolvent; or(b)if he is convicted for any offences which, in the opinion of the Central Government, involves moral turpitude; or(c)if he is absent from three consecutive meetings of the Committee without leave of absence from the Chairman; or(d)if, in the opinion of the Central Government, it is not desirable that he should continue to be a member;(e)in the case of a member of a Legislative Assembly on his ceasing to be a member of such Legislative Assembly; or(f)if he ceases to represent the interest for representing which he was appointed.
