Section 12(2) in Bihar Unorganized Workers Social Security Rules, 2015
(2)The State Government may debar any member, other than ex-officio members, from taking part in the meeting of the board, if-(a)he absents himself from three consecutive meeting of the board without written information to and consent of the chairperson, or(b)in the view of the State government, such member has ceased to represent the interest which he purports to represent on the Board.
