Section 6(2) in Karnataka Khadi and Village Industries Act, 1956
(2)No order of removal under sub-section (1) shall be made, unless the [non-official member] [Substituted by Act 8 of 1985 w.e.f. 1.6.1984.] concerned has been given an opportunity to submit his explanation to the State Government:Provided that a [non-official member] [Substituted by Act 8 of 1985 w.e.f. 1.6.1984.] may be suspended by the State Government pending an enquiry against him.
