Section 4(1) in The Jammu and Kashmir Handicrafts (Quality Control) Act, 1978
(1)The Government may, by notification in the Government Gazette remove any member of the Council on any of the following grounds :-(i)gross misconduct;(ii)neglect of duty;(iii)failure to attend three successive meetings of the Council;(iv)if his conduct as member of the Council, makes his continuance in office undesirable or his removal desirable in the public interest.
