Section 15 in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998
15. Removal from membership.
- The Central Government may remove from office any member of the Central Advisory Committee, if in its opinion such member has ceased to represent the interest which he purports to represent on such Committee:Provided that no such member shall be removed unless a reasonable opportunity is given to him of making a representation against the proposed action under this rule.
