Section 19 in The Maharashtra Cotton Ginning and Pressing Factories Rules, 1964
19. Vacancy of non official member of Committee.
(1)If a non-official member -(a)dies, or(b)is absent without permission for [more than three] [Substituted for the words 'more than two' by Notification No. 2873/150265-A-II, dated 5.3.1975.] consecutive meetings of the Committee, or(c)leaves the |State of Maharashtra] [Substituted for the words 'local area' by Notification. No. 150265-A-II, dated 5.3.1975.] with the intention of being absent therefrom for more than two consecutive months, or(d)resigns, or(e)refuse to act, or becomes incapable of acting as a member or,(f)is removed by the [State Government] [Substituted for the words 'Collector' by Notification No. 150265-A-II, dated 5.3.1975.],he shall cease to be a member of the Committee.(2)Any such member may resign his office by writing under his hand addressed to the Chairman of the Committee [and his office shall on acceptance of the resignation by the Chairman, become vacant] [Substituted for the words 'shall therefrom become vacant' by Notification No. 150265-A-II, dated 5.3.1975.].
