Section 8 in The Child Labour (Prohibition And Regulation) Rules, 1988
8. Cessation of membership .-If a member-
(a)is absent without leave of the Chairman for three or more consecutive meetings of the Committee; or(b)is declared to be of unsound mind by a competent Court; or(c)is or has been convicted of any offence which, in the opinion of the Central Government, involves moral turpitude; or(d)is, or at any time, has been adjudicated insolvent or has suspended his debts or has compounded with his creditors, shall cease to be a member of the Committee.
