Section 6A in The Khadi And Village Industries Commission Act, 1956
6A. [ Removal of Chairman, Member, etc., from the Commission. [Substituted by Act 12 of 1987 s.5, (w.e.f. 24.7.1987)]
The Central Government may, by notification in the Official Gazette, remove from office any member of the Commission who--(a)is or becomes subject to any of the disqualifications mentioned in section 6; or(b)in the opinion of the Central Government has failed or is unable to carry out his duties; or(c)absents himself from three consecutive meetings of the Commission without the leave of the Commission:Provided that before issuing any such notification, the Central Government shall give an opportunity to the member concerned to show cause against such removal.]
