Section 4 in Rajasthan Micro and Small Enterprises Facilitation Council Rules, 2018
4. Manner of Appointment and Removal of Members.
(1)The Council shall consist of not less than three but not more than five members, including the Chairperson.(2)Members shall he appointed as per the provisions of clause (ii), (iii) and (iv) of SUb-section (1) of section 21.(3)Member other than Ex-officio Member shall receive such remuneration and other allowances as may be fixed by the State Government, from time to time.(4)A Member, other than the Ex-officio Member, shall hold office for a period not exceeding two years from the date of his appointment, if not removed earlier by the Government.(5)A member appointed under clauses (ii), (iii) and (iv) of sub-section (1) of section 21 shall cease to be a member of the council if he or she ceases to represent the category from which he or she was appointed.(6)When a member of the council dies or resigns or is removed from office or becomes incapable of acting as a member, the Government may appoint another person to fill that vacancy for the remaining period of tenure of the council.(7)Any member of the Council may resign from the Council by tendering one month's notice in writing to the Government.(8)The Government may remove any member from office,-(a)if he is of unsound mind and stands so declared by a competent court; or(b)if he becomes bankrupt or insolvent or suspends payment to his creditors; or(c)if he is convicted for any offence involving moral turpitude, or(d)if he abstains himself/herself from three consecutive meetings of the Council without the leave of the Chairperson, and in any case from five consecutive meetings; or(e)acquires such financial or other interest as is likely, in the Opinion of the Government, to affect pre-judicially his functions as a member.
