Section 4 in The University Grants Commission (Disqualification, Retirement and Conditions of Service of Members) Rules, 1956
4. Disqualification.
(1)A person shall be disqualified for continuing as a member--(a)if he becomes of unsound mind and stands so declared by a competent court' or(b)if he is an undischarged insolvent.(2)If any member is, without permission of the Commission, absent from any four consecutive meetings of the Commission, he shall cease to by the member of the Commission.
