Section 4(2) in Tamil Nadu Khadi and Village Industries Board Rules, 1960
(2)A member shall cease to hold his office, if he-(a)is sentenced by a Criminal Court for an offence involving moral deli-quency, such sentence not having been reversed; or(b)becomes of unsound mind;(c)has applied to be or has been or is adjudicated an insolvent; or(d)has failed without excuse sufficient in the opinion of the Board to attend three consecutive meetings of the Board.
