Section 6 in The Minimum Wages (Central Advisory Board) Rules, 2011
6. Resignation.
(1)A member other than the Chairman may resign his office by a letter in writing addressed to the Chairman.(2)The Chairman may resign his office by a letter addressed to the Central Government.(3)A member shall be deemed to have vacated his office-(i)if he is declared to be of unsound mind by a competent court; or(ii)if he is an undischarged insolvent; or(iii)if before or after the commencement of the Act, he has been convicted of an offence which, in the opinion of the Central Government, involves moral turpitude.(4)The Central Government may cancel the nomination of a member if, in its opinion, he has ceased to represent the interest on whose behalf he was nominated.
