Section 254 in Chhattisgarh Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008
254. Vacation of office.
- A member appointed under clause (v) or (vi) of Rule 251 shall be deemed to have vacated his office, if: -(a)he is declared to be of unsound mind or an undischarged insolvent by a Competent Court; or(b)he is convicted of an offence which, in the opinion of the State Government, involves moral turpitude ; or(c)he is absent from three consecutive meetings of the Board without leave of absence from the Chairperson; or(d)he ceased to represent the interest for representing which he was appointed.
