Section 3 in The Chhattisgarh, Micro and Small Enterprises Facilitation Council Rules, 2006
3. Composition of the Micro and Small Enterprises Facilitation Council.
(1)The Council shall consist of the following members, namely ;-(i)Commissioner of Industries/Director of Industries, Chhattisgarh, who shall be the Chairperson of the Council;(ii)One or more office-bearers or representatives of Associations of Micro or Small Industry' or enterprise in the State;(iii)One or more representatives of Banks and financial institutions lending to Micro or Small enterprises;(iv)One or more persons having special knowledge in the field of Industry, Finance, Law, Trade and Commerce to be nominated by the State Government.(2)The terms of the members nominated under clauses (ii), (iii) and (iv) of sub-rule (1) shall be two years from the date of their nomination.(3)A member may resign his/her office by giving one month notice in writing thereof to the Chairperson of the Council and shall thereupon cease to be a member of the Council.(4)The Government may remove any member from office/Council :-(i)if he is of unsound mind and stands so declared by a competent Court; or,(ii)if he becomes insolvent or bankrupt or suspends payment to his creditors; or(iii)if he is convicted of any offence which is punishable under the Indian Penal Code, I860 (Act XLV of I860); or(iv)if he absents himself from three consecutive meetings of the Council without assent of the Chairpersons, and in any case from five consecutive meetings; or(v)Acquires such financial or other interest as is likely, in the opinion of the Government, to affect prejudicially his functions as a member.(5)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, by notification in the official gazette, appoint a person to fill that vacancy.
