Section 5 in Tamil Nadu Khadi and Village Industries Board Rules, 1960
5. Removal from Board.
(1)The Government, by notification in the [Fort St. George Gazette] [Now the Tamil Nadu Government Gazette.], remove from office any member including the Secretary if he also is a member, who-(a)has become disqualified for appointment as a member of the Board under sub-rule (1) of rule 4 or has ceased to hold office as member of the Board under sub rule (2) of rule 4; or(b)has become incapable of acting as a member or has so abused his position as member as to render his continuance as such detrimental to the public interest.(2)There a person, who has ceased to be a member by reason of his failure to attend three consecutive meetings of the Board applies to the Government within one month from the date of the order of removal, for restoration to office, the Government may, on the recommendation of the Board, restore him by notification in the [Fort St. George Gazette] [Now the Tamil Nadu Government Gazette.] to his office as member:Provided that a member shall not be so restored more than twice during his term of office.(3)Before action is taken under sub-rule (1) the Government shall give the member an opportunity to show cause why action as proposed should not be taken by the Government.
