Section 9 in The Haryana State Higher Education Council Act, 2018
9. Removal of member.
(1)The State Government shall remove a member if he,-(a)becomes an undischarged insolvent;(b)is convicted and sentenced to imprisonment for an offence which in the opinion of the State Government involves moral turpitude;(c)becomes of unsound mind and stands so declared by a competent court;(d)refuses to act or becomes incapable of acting;(e)is, without obtaining leave of absence from the Council, absent from three consecutive meetings of the Council.(2)On a controversy regarding the disqualification of a member, the decision of the Chief Minister shall be final.(3)No person shall be eligible to be nominated as a member of the Council unless he is a graduate.
