Section 5(2) in Assam Micro And Small Enterprises Facilitation Council Rules, 2018
(2)(i)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 or interest in which he or she was so appointed.(ii)A member other than the Chairperson shall hold Office for a period not exceeding two years from the date of his appointment.(iii)When a member of the Council dies or resigns or is deemed to have resigned or is removed from office or becomes incapable of acting as a member, the Government may appoint another person to fill that vacancy.(iv)Any member of the Council may resign from the Council by tendering one month's notice in writing to the Government.(v)The Government may remove any member from the 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 suspend payment to his creditors; or(c)if he is convicted of any offence which is punishable under the Indian Penal Code (Act 45 of 1860); 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 meeting; or(e)if he acquires such financial or other interest as is likely, in the opinion of the Government, to affect pre-judicially his functions as a member.
