Section 4(8) in Rajasthan Micro and Small Enterprises Facilitation Council Rules, 2018
(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.
