Section 155(1) in The Goa, Daman and Diu School Education Rules, 1986
(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.
