Section 3(4) in The Chhattisgarh, Micro and Small Enterprises Facilitation Council Rules, 2006
(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.
