Section 27(7) in The Juvenile Justice (Care and Protection of Children) Act, 2015
(7)The appointment of any member of the Committee shall be terminated by the State Government after making an inquiry, if-(i)he has been found guilty of misuse of power vested on him under this Act;(ii)he has been convicted of an offence involving moral turpitude and such conviction has not been reversed or he has not been granted full pardon in respect of such offence;(iii)he fails to attend the proceedings of the Committee consecutively for three months without any valid reason or he fails to attend less than three-fourths of the sittings in a year.
