Section 188(1) in The Delhi School Education Rules, 1973
(1)A member of the Advisory Board shall be deemed to have vacated his office,:-(a)if he is of unsound mind and stands so declared by a competent court;(b)if he is an undischarged insolvent;(c)if he is convicted of an offence which, in the opinion of the administrator, involves moral turpitude;(d)if he does not attend three consecutive meetings of the Advisory Board without obtaining leave of absence from the Administrator; or(e)if he ceases to have the status on the basis of which he was nominated by the Administrator.
