(1)Any member, except an official member, nominated or co-opted to the Committee, who(a)becomes disqualified for being a member under rule 5; or(b)remains absent from three consecutive meetings of the Committee, except for reasons of temporary illness or any other cause to be approved by the Central Government. shall cease to be a member of the Committee and his officer shall thereupon be declared to be vacant by the Central Government.[(1 A) A person nominated as a member of the Committee under C.(h),C.(j) or Cl. (k) of subsection (1) of Sec. 4-shall, upon his ceasing to be a member of the body from among whose members he was nominated, cease to be a member of the Committee and his officer shall there upon be declared vacant by the Central Government.] [Inserted by G.S.R. 573, dated 3rd april, 1964]
