NIPER Council Rule, 2022
4. Disqualification and removal of member.-
(1) A person shall be disqualified to be a member, if he-
(a) is an undischarged bankrupt; or
(b) has been convicted of an offence which, in the opinion of the Central Government, involves moral turpitude; or
(c) has become physically or mentally incapable of acting as a member; or
(d) has acquired such financial or other interest as is likely to affect prejudicially his functions as a Member; or
(e) has so abused his position as to render his continuance in office prejudicial to the public interest
(f) fails to attend three consecutive meetings without leave of absence from the Council:
(2) No member shall be removed under clauses (d), (e) and (f) of sub-rule (1) unless he has been given a reasonable opportunity of being heard in the matter.
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