Section 7 in The Iron Ore Mines Labour Welfare Cess Rules, 1963
7. Vacation of office.
- A non-official member shall be deemed to have vacated his office-(a)if he becomes insolvent; or(b)if he is convicted of any offence which in the opinion of the Central Government involves moral turpitude; or(c)if he is absent from three consecutive meetings of the Advisory Committee without leave of absence from the Chairman; or(d)if, in the opinion of the Central Government, it is undesirable that he should continue to be a member of the Committee; or(e)if he ceases to represent the interest for representing which he was appointed.
