- The State Government may appoint a new member, when a member-(a)resigns or dies;(b)is for a continuous period of six months absent from India, without obtaining leave from the Committee;(c)leaves India for the purpose of residing abroad;(d)desires to be discharged;(e)refuses to act;(f)is removed or his membership is terminated by the State Government;(g)[ ceases or is disqualified to be or to continue to be a member under any of the provisions of this Act.] [Clause (g) was added by Maharashtra 48 of 1983, Section 3.]
