Section 26 in The Delhi School Education Rules, 1973
26. Vacancy in the office of a member.
(1)A member of the Committee shall be deemed to have vacated his office:-(a)if he is of unsound mind and stands so declared by a competent court;(b)if he is an undischarged insolvent;(c)if he is convicted of an offence, which, in the opinion of the Administrator, involves moral turpitude;(d)if he does not attend three consecutive meetings of the Committee without obtaining leave of absence from the Administrator; or(e)if he cases to represent the body by whom he was nominated.(2)Any vacancy in the membership of the Committee, whether caused by resignation or by any of the reasons specified in sub-rule (1), or by death, shall be tilled in the same manner in which the member who has vacated office was nominated and the person so nominated shall hold office for the remainder of the term of office of the member in whose place he is nominated.(3)The Committee shall function notwithstanding any vacancy in the membership thereof.
