Section 7 in The Punjab Khadi and Village Industries Board Act, 1955
7. Removal or suspension of a member
. - (1) The Government may remove from the Board any member [-] [The words 'other than the Chairman' omitted by Punjab Act, 30 of 1964, section 6.] if he -(a)refuses to act; or(b)has become incapable of acting as a member of the Board; or(c)has so abused his position as a member as to render his continuance on the Board detrimental to the interests of the Public; or(d)is absent without permission from all the meetings of the Board for four successive months or for the period in which three successive meetings are held whichever period is longer; or(e)ceases to reside in Punjab; or(f)is otherwise unsuitable to continue as member.(2)The Government may suspend any member of the Board pending an inquiry against him.(3)No order of suspension or removal under this section shall be made unless the member concerned has been given an opportunity to submit his explanation to the Government.(4)The Government may fix a period during which any person so removed or suspended under sub-section (1) of this section shall not be eligible for re- appointment as member of the Board.(5)The Government may declare void any transaction in connection with which a member has been removed under sub-section (1).
