Section 6(1) in Karnataka Khadi and Village Industries Act, 1956
(1)The State Government may, after such inquiry as may be necessary, remove from office the Chairman or any other [non-official member] [Substituted by Act 8 of 1985 w.e.f. 1.6.1984.], if he, -(a)refuses to act; or(b)has become incapable of acting;(c)has abused his position in the Board so as to render his continuance on the Board detrimental to its interest; or(d)fails, without such reason as may in the opinion of the State Government be sufficient, to attend three consecutive meetings of the Board; or(e)ceases to reside in the [State of Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973.]; or(f)has since his appointment incurred any of the disqualifications specified in section 5; or(g)is otherwise unsuitable to continue on the Board.
