Section 17(2) in The Khadi and Village Industries Commission Rules, 2006
(2)The Government may remove from office any such member of the Board :(a)if he is found to be a lunatic or a person of unsound mind;or(b)if he has been adjudged insolvent ; or(c)if he has been convicted of an offence involving moral turpitude ; or(d)if, in the opinion of the Government, he has failed or is unable to carry out his duties, so as to render his removal necessary; or(e)if he absents himself from three consecutive meetings of the Board without leave of the Board; or(f)if he has any financial interest in any subsisting contract made with or in any work being done for the Commission except as shareholder (other than a Director or Managing Agent) in a company as defined in section 3 of the Companies Act, 1956;Provided that where he is a shareholder, he will disclose to the Government the nature and extent of shares held by him in such a company.
