Section 50(6) in The Juvenile Justice (Punjab) Rules, 1987
(6)A non-official member shall be deemed to have vacated his office :-(a)if he becomes of unsound mind or is declared insolvent,(b)if he is convicted for any offence which in the opinion of the State Government/Administrator involves moral turpitude,(c)if in the opinion of the State Government/Administrator, it is not desirable that he should continue to be a member.
