Section 188 in The Delhi School Education Rules, 1973
188. Vacancy in the office of a member.
(1)A member of the Advisory Board shall be deemed to have vacated his office,:-(a)if he is of unsound mind and stands so declared by a competent court;(b)if he is an undischarged insolvent;(c)if he is convicted of an offence which, in the opinion of the administrator, involves moral turpitude;(d)if he does not attend three consecutive meetings of the Advisory Board without obtaining leave of absence from the Administrator; or(e)if he ceases to have the status on the basis of which he was nominated by the Administrator.(2)Any vacancy in the membership of the Advisory Board whether caused by resignation or by any of the reasons specified in sub-rule (1) or by death shall be filled by nomination and the person so nominated shall hold office for the remainder of the term of office of the member in whose place he is nominated.(3)The Advisory Board shall be functioning notwithstanding any vacancy in the membership thereof.
