Section 22 in The Inland Waterways Authority Of India Rules, 1986
22. Term of office of members.
(1)A member of an Advisory Committee shall hold office for such period as may be determined by the Authority with the previous approval of the Central Government and shall be eligible for re-appointment.(2)A member of an Advisory Committee may resign his office by a letter under his hand addressed to the Chairman;(3)A member of an Advisory Committee shall be deemed to have vacated his office :(a)if he fails to attend three consecutive meetings of the Advisory Committee;(b)if he becomes an insolvent; or(c)if he is convicted of any offence which, in the opinion of the Central Government involves moral turpitude.(4)The Authority may remove from Advisory Committee, any member who in its opinion:(a)refuses to act;(b)is incapable to act;(c)has so abused his office as to render his continuance in office detrimental to public interest.(d)is otherwise unsuitable to continue as a member.
