Section 84(8) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(8)A non-official member shall be deemed to have vacated his office,-(a)if he becomes of unsound mind or is declared insolvent;(b)if he is convicted of nay offence which in the opinion of Government involves moral turpitude;(c)if in the opinion of Government, it is not desirable that he should continue to be a member.
