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.
