Section 7 in The Limestone And Dolomite Mines Labour Welfare Fund Rules, 1973
7. Vacation of office
.-A non-official member shall be deemed to have vacated has office-(a)if he becomes of unsound mind or is declared insolvent; or(b)if he is convicted for any offence which in the opinion of the Central Government involves moral turpitude; or(c)if he is absent from three consecutive meetings of the Advisory Committee or the Central Advisory 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 of the committee; or(e)if he ceases to represent the interest for representing which he was appointed.
