Section 10 in The Shree Sai Baba Sansthan Trust (Shirdi) Act, 2004
10. Power to appoint new member.—
The State Government may appoint a new member, when an existing 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 relieved;(e)refuses to act or neglects to perform his duties as such member;(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.
