Section 5 in U.P. State Employment Guarantee Council Rules, 2019
5. Resignation etc. of non-official members.
(1)Any non-official member may by writing under his hand addressed to the Chairperson resign from his office at any time.(2)The State Government may remove from office a non-official member if he -(a)has been adjudged as an insolvent; or(b)has been convicted of an offence which, in the opinion of the State Government, involve moral turpitude; or(c)has become physically or mentally incapable of acting as a member; or(d)has acquired such financial or other interest as is likely to affect prejudically his functions as a member; or(e)has so abused his position as to render his continuance in office prejudicial to the public interest; or(f)remains absent for three consecutive meetings of the State Council except for reasons beyond his control or without permission of the Chairperson.(3)Any vacancy caused in the State Council due to resignation, death, removal or otherwise of a non-official member shall be filled from the same category to which such member as representing and the person newly nominated shall hold office so long as the member whose place he tills would have been entitled to hold office, if the vacancy had not occurred.
