Section 10 in The Minimum Wages (Madhya Pradesh) Rules, 1958
10. Cessation and restoration of membership.
(1)If a member of the Committee, or the Board fails to attend three consecutive meetings, shall, subject to the provisions of sub-rule (2), cease to be a member thereof.(2)A person, who ceases to be a member under sub-rule (1) shall be given intimation of such cessation by a letter sent to him by registered post or by personal delivery. In case the intimation is returned undelivered when sent by personal delivery or by registered post, the Chairman shall cause it to be published in the Official Gazette of the State and on such publication intimation shall be deemed to have been received by the member. The letter shall indicate that if he desires restoration of his membership, he may apply therefor within thirty days from the receipt of such letter. The application for restoration of membership if received within the said period, shall be placed before the Committee, or the Board, as the case may be and if a majority of members present at the next meeting is satisfied that the reasons for failure to attend three consecutive meetings are adequate, the member shall be restored to membership immediately after a resolution to that effect is adopted.(3)Notwithstanding anything contained in sub-rule (1) or (2) the Government may, after considering opinion of the Committee or the Board, as the case may be, order that a member shall not cease to be so merely because of his failure to attend three consecutive meetings.
