Section 50(14) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016
(14)A non-ex-officio member of the Steering Committee of the Authority shall cease to be a member if:(i)he resigns as a member, or(ii)he ceases to hold the position by virtue of which he has been represented as a member; or(iii)he is removed on the following grounds:(a)on being adjudged as an insolvent, or(b)is convicted of a criminal offense involving moral turpitude, or,(c)fails to attend three consecutive meetings of the Steering Committee without the leave of the Chairperson of the Steering Committee, or(d)is found working against the objectives of the adoption programme, the interests of the Authority and is found to be not following the regulations as applicable, or(e)is found divulging any transaction of business or deliberations in the meetings of the Steering Committee or any document or information circulated to them for the purpose, to media or any other agency, without the prior approval or authorisation of the Chairperson, or(f)is found accepting benefaction from any source that involves conditions or obligations that are contrary to the mandates and objectives of the Authority.
