Section 12(8) in Right of children to Free and compulsory Education Rules, 2011
(8)[ (i) An elected member/vice-chairperson/chairperson from parents or guardians of the committee shall be removed from the office on complaints of his/her unbecoming behaviour, moral turpitude, non performance of duty, involvement in any criminal activity by the sub divisional officer of the revenue sub-division of the district:Provided that the member shall not be removed from office without giving him/her reasonable opportunity of being heard.(ii)Chairperson of the committee shall be removed from the office on complaint of his/her absence in two consecutive meeting of the committee by the Sub Divisional Officer of the revenue sub division of the district:Provided that the chairperson shall not be removed from office without giving him/her reasonable opportunity of hearing.(iii)The person aggrieved by the order of the Sub-Divisional Officer may file appeal to the Collector within 45 days from the date of such order. The Collector may condone delay in submitting the application of appeal if he/she is satisfied with the reasons of delay. The order of the Collector shall be final.]
