Section 5 in Jammu and Kashmir Micro and Small Enterprises Facilitation Council Rules, 2017
5. Members of the Council.
(1)The MSEFC shall consist of not less than 3 but not more than 5 members, including the Chairperson.(2)Members shall be appointed as per provisions of clauses (ii), (iii) and (iv) of sub-section (1) of section 21 of the Act.(3)A member appointed under clauses (ii), (iii) and (iv) of sub-section (1) of section 21 shall cease to be a member of the Council, if he or she ceases to represent the category or interest in which he or she was so appointed.(4)When a member of the Council dies or resigns or is deemed to have resigned or is removed from office or becomes incapable of acting as a member, the Government may appoint another person to fill that vacancy.(5)Any member of the Council may resign from the Council by tendering his resignation with one month's notice in writing to the Government.(6)The Government shall remove any member from office,-(a)if he/she is of unsound mind and stands so declared by a competent court ; or(b)if he/she becomes bankrupt or insolvent or suspends payment to his creditors ; or(c)if he/she is convicted of any offence which is punishable under the Ranbir Penal Code, Svt. 1989 (Act No. XII of 1989) ; or(d)if he/she abstains himself/herself from three consecutive meetings of the Council without leave of the Chairperson, and in any case from five consecutive meetings ;(e)if he/she acquires such financial or other interest as is likely, in the opinion of the Government, to affect prejudicially his/her functions as a member.
