Section 5 in Telangana State Micro and Small Enterprises Facilitation Council Rules, 2017
5. Manner of Appointment of Members of MSEFC.
- (i) The MSEFC shall consist I of not less than 3 but not more than 5 members, including Chairperson.(ii)Member shall be appointed as per provisions of Clauses (ii), (iii) and (iv) of subsection (1) of Section 21 of the Act.(iii)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.(iv)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.(v)Any member of the Council may resign from the Council by tendering one month's notice in writing to the Government.(vi)The Government may remove any member from Office.-a. If he is of unsound mind and stands so declared by a competent Court; orb. If he becomes bankrupt or insolvent or suspends payment to his creditors; orc. If he is convicted of any offence which is punishable under the Indian Penal Code (Act XLV of 1860), ord. If he abstains himself/herself from three consecutive meetings of the Council without the leave of the Chairperson, and in any case from five consecutive meetings; ore. Acquired such financial or other interest as is likely, in the opinion of the Government, to affect pre-judicially his functions as a member.(vii)A member, other than the Chairperson, shall hold office for a period not exceeding two years from the date of his appointment.
