Section 4(3) in The Central Waqf Council Rules, 1998
(3)The Central Government may remove a member from the Council if he-(a)becomes an undischarged insolvent;(b)is, in the opinion of the Central Government, unfit to continue in office by reason of infirmity of mind or body;(c)gets convicted and sentenced to imprisonment for an offence which in the opinion of the Central Government involves moral turpitude;(d)is without obtaining leave of absence from the Chairperson of the Council, absent from three consecutive meetings of the Council;(e)in the opinion of the Central Government, has so abused the position of member as to render that person's continuance in the office detrimental to the purposes of the Act.
