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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(3) in The Inland Waterways Authority Of India Rules, 1986

(3)A member of an Advisory Committee shall be deemed to have vacated his office :
(a)if he fails to attend three consecutive meetings of the Advisory Committee;
(b)if he becomes an insolvent; or
(c)if he is convicted of any offence which, in the opinion of the Central Government involves moral turpitude.