Section 9 in The Central Advisory Committee For Lighthouses (Procedural) Rules, 1976
9. Removal of members from office.
- The Central Government may at any time remove from office any member,(a)if he is continuously absent from India for a period of more than 12 months and has not obtained the permission of the Chairman for such absence.(b)if he absents himself from two consecutive meetings of the Committee without the permission of the Chairman:(c)if he is an undischarged insolvent;(d)if he is convicted of any offence which in the opinion of the Central Government involves moral turpitude.(e)if, in the opinion of the Central Government, he has ceased to represent the interests on whose behalf he was appointed.(f)if, in the opinion of the Central Government, it is for any other reason, to be recorded in writing, not desirable that he should continue to be a member.
