Section 7(1) in Haryana District Mineral Foundation Trust Rules, 2016
(1)The State Government shall remove a member if;(a)He/she becomes subject to any of the disqualifications mentioned in rule 6:Provided that no member shall be removed on the ground that he/she has become subject to the disqualification mentioned in clause (e) of that Rule, unless he/she has been given an opportunity of making his representation against the proposal; or(b)He/she refuses to act or become incapable of acting; or(c)He/she without obtaining leave of absence from the Foundation, absents from three consecutive meetings of the Foundation; Provided that this clause shall not be applicable in case of ex-officio members; or(d)In the opinion of the State Government he/she has so abused his position as to render his/her continuance in office detrimental to the public interest: Provided that no member shall be removed under this clause unless he/she has been given an opportunity of making his/her representation against the proposal.
